Pradeep Kumar vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 4318 ALL

Citation : 2019 Latest Caselaw 4318 ALL
Judgement Date : 9 May, 2019

Allahabad High Court

Pradeep Kumar vs State Of U.P. Thru Prin.Secy. ... on 9 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13129 of 2019
 
Petitioner :- Pradeep Kumar
 
Respondent :- State Of U.P. Thru Prin.Secy. Co-Operative Lucknow & Ors.
 
Counsel for Petitioner :- Manish Mani Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri, Manish Mani Sharma, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

Let the counter affidavit be filed within a period of four weeks. Rejoinder affidavit, if any, may be filed within a period of two weeks thereafter.

List this petition in the week commencing 08.07.2019 as fresh.

Order Date :- 9.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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