Kamleshwar Narayan Gupta vs State Of U.P.Thru.Addl.Chief ...
2019 Latest Caselaw 6 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 27620 of 2018
 
Petitioner :- Kamleshwar Narayan Gupta
 
Respondent :- State Of U.P.Thru.Addl.Chief Secy.Panchyat Raj,Lucknow & Ors
 
Counsel for Petitioner :- Rakesh Chandra Tewari
 
Counsel for Respondent :- C.S.C.,Umesh Kumar Srivastava
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Rakesh Chandra Tewari, learned counsel for the petitioner.

Sri Ran Vijay Singh, learned Additional Chief Standing Counsel has appeared for the opposite party Nos.1 and 2, while Sri Umesh Kumar Srivastava, learned counsel has put in appearance on behalf of opposite party No.3.

Learned Additional Chief Standing Counsel as well as Sri Umesh Kumar Srivastava, learned counsel for the opposite party No.3 have submitted that they have received complete instructions in the matter, therefore, sometime may be granted to them to file their respective counter affidavits.

Let the counter affidavits be filed by the opposite parties within a period of two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 25.03.2019 as fresh.

Order Date :- 22.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]