Keshar Singh vs State Of U.P. Thru Prin.Secy. Home ...
2019 Latest Caselaw 479 ALL

Citation : 2019 Latest Caselaw 479 ALL
Judgement Date : 5 March, 2019

Allahabad High Court

Keshar Singh vs State Of U.P. Thru Prin.Secy. Home ... on 5 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6241 of 2019
 
Petitioner :- Keshar Singh
 
Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And Anr.
 
Counsel for Petitioner :- Durgesh Mishra,Manoj Kumar Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Since the petitioner has not indicated the date of appeal preferred before the Inspector General of Police, Allahabad Range, Allahabad assailing the order dated 02.12.2011, passed by the Senior Superintendent of Police, Allahabad, therefore, learned counsel for the petitioner is granted a week's time to file the supplementary affidavit indicating therein the date of appeal.

List this petition on 12.03.2019 as fresh.

Order Date :- 5.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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