Radha Mohan Dubey vs State Of U.P Thru Prin Secy Basic ...
2019 Latest Caselaw 628 ALL

Citation : 2019 Latest Caselaw 628 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Radha Mohan Dubey vs State Of U.P Thru Prin Secy Basic ... on 6 March, 2019

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- MISC. SINGLE No. - 5081 of 2016
 

 
Petitioner :- Radha Mohan Dubey
 
Respondent :- State Of U.P Thru Prin Secy Basic Edu Lko & Ors
 
Counsel for Petitioner :- Manoj Kumar Dwivedi
 
Counsel for Respondent :- C.S.C,Alok Kumar,Vindhya Washini Kumar
 

 
Hon'ble Karunesh Singh Pawar,J.

As prayed, two weeks further time is granted to learned counsel for the opposite party no.3 to file counter affidavit. One week's time thereafter shall be available to the learned counsel for the petitioner to file rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 6.3.2019

psd

Download the LatestLaws.com Mobile App