Deependar Singh vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 4319 ALL

Citation : 2019 Latest Caselaw 4319 ALL
Judgement Date : 9 May, 2019

Allahabad High Court

Deependar Singh 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. - 13095 of 2019
 
Petitioner :- Deependar Singh
 
Respondent :- State Of U.P. Thru Prin.Secy. Ministry Of Home And Ors.
 
Counsel for Petitioner :- Ambika Prasad Mishra,Dinesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ambika Prasad Mishra, 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 01.07.2019 as fresh.

Order Date :- 9.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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