Mustijab Ahmad vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 1023 ALL

Citation : 2019 Latest Caselaw 1023 ALL
Judgement Date : 12 March, 2019

Allahabad High Court

Mustijab Ahmad vs State Of U.P. Thru. Prin. Secy. ... on 12 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 29561 of 2018
 
Petitioner :- Mustijab Ahmad
 
Respondent :- State Of U.P. Thru. Prin. Secy. Housing & Urban Planning Lko
 
Counsel for Petitioner :- Ram Raj,Ajendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner and Sri Madan Mohan Pandey, learned Additional Advocate General assisted by Sri Manjiv Shukla, learned Standing Counsel for the State-respondents.

List this petition in the week commencing 08.04.2019, as prayed.

Order Date :- 12.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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