Arvind Kumar Mishra vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 9 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 5216 of 2019
 
Petitioner :- Arvind Kumar Mishra
 
Respondent :- State Of U.P. Thru Prin.Secy. Medical & Health Lucknow & Ors
 
Counsel for Petitioner :- Amit Kr. Singh Bhadauriya,Rahul Kumar Singh
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned counsel for the petitioner has filed supplementary affidavit, the same is taken on record.

Notices on behalf of opposite party Nos.1, 2 & 3 have been accepted by the office of the learned Chief Standing Counsel, while Sri Gyanendra Kumar Srivastava, Advocate has filed Vakalatnama on behalf of opposite party No.4 and Sri Jogendra Nath Verma, Advocate has filed Vakalatnama on behalf of opposite party No.5, the same are taken on record.

On the joint request of learned counsel for the parties, list this petition on 25.02.2019 as fresh in the additional cause list to enable the learned counsel for the opposite party Nos.4 and 5 to seek complete instructions in the matter.

When the case is next listed, names of Sri Gyanendra Kumar Srivastava and Sri Jogendra Nath Verma, Advocates be printed in the cause list as counsel for the opposite parties.

Order Date :- 22.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]