Uma Shankar Verma vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 1700 ALL

Citation : 2019 Latest Caselaw 1700 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Uma Shankar Verma vs State Of U.P. Thru. Prin. Secy. ... on 26 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13104 of 2018
 
Petitioner :- Uma Shankar Verma
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. And Ors.
 
Counsel for Petitioner :- Dharm Raj Misra,Alok Singh,Pradeep Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Vide order dated 15.02.2019, the learned Standing Counsel was granted ten days' time to file the supplementary counter affidavit.

Dr. Udai Veer Singh, learned Additional Chief Standing Counsel prays for and is granted ten days' further time and no more to file the supplementary counter affidavit in terms of earlier order dated 15.02.2019. Supplementary rejoinder affidavit, if any, may be filed within a period of three days' thereafter.

List this petition in the week commencing 15.04.2019 as fresh.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]