Kamlesh Kumar vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 1353 ALL

Citation : 2019 Latest Caselaw 1353 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Kamlesh Kumar vs State Of U.P. Thru Prin.Secy. ... on 15 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 7961 of 2019
 
Petitioner :- Kamlesh Kumar
 
Respondent :- State Of U.P. Thru Prin.Secy. Forest Lucknow And Ors.
 
Counsel for Petitioner :- Shailendra Kumar Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shailendra Kumar Dubey, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

Let the counter affidavit be filed within a period of four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 15.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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