Dr.Mirza Qaiser Baig vs State Of ...
2019 Latest Caselaw 1565 ALL

Citation : 2019 Latest Caselaw 1565 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Dr.Mirza Qaiser Baig vs State Of ... on 25 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 26029 of 2018
 
Petitioner :- Dr.Mirza Qaiser Baig
 
Respondent :- State Of U.P.Thru.Prin.Secy.Deptt.Of Medical Education &Ors.
 
Counsel for Petitioner :- Anupam Mehrotra
 
Counsel for Respondent :- C.S.C.,Sanjay Bhasin
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioner, Sri Anupam Mehrotra, has submitted that he has received copies of two counter affidavits, one has been filed by the opposite party No.1 and another has been filed by the opposite party No.3.

He prays for and is granted a week's time to file the rejoinder affidavit to both the counter affidavits.

List this petition in the week commencing 08.04.2019 within top ten cases.

Interim order, if any, to continue till the next date of listing.

Order Date :- 25.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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