Uday Pratap Rai vs State Of U.P. And 5 Others
2019 Latest Caselaw 1667 ALL

Citation : 2019 Latest Caselaw 1667 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Uday Pratap Rai vs State Of U.P. And 5 Others on 26 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3062 of 2019
 

 
Petitioner :- Uday Pratap Rai
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Kailash Singh Kushwaha
 
Counsel for Respondent :- C.S.C.,Mohammad Ali Ausaf,Nisheeth Yadav
 

 
Hon'ble Prakash Padia,J.

On the request made by the learned counsel for the petitioner two weeks' time is granted to file rejoinder affidavit in response to the counter affidavit filed by the Committee of Management/District Basic Education Officer, Varanasi. In the mean time, Mr. Nisheeth Yadav, learned counsel for the respondents will also file counter affidavit. One week, thereafter, for rejoinder affidavit.

List on 23.4.2019.

Order Date :- 26.3.2019

Pramod Tripathi

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