Anand Kihore Khare vs State Of U.P. Thru Prin.Secy. Home ...
2019 Latest Caselaw 4722 ALL

Citation : 2019 Latest Caselaw 4722 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Anand Kihore Khare vs State Of U.P. Thru Prin.Secy. Home ... on 17 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 29230 of 2018
 
Petitioner :- Anand Kihore Khare
 
Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And Others
 
Counsel for Petitioner :- Amrendra Nath Tripathi,Abhishek Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioner has stated that since the counter affidavit has been filed in this case, therefore, he may be granted a week's time to file the rejoinder affidavit.

The time prayed for is granted.

List this petition on 30.05.2019 as fresh.

Order Date :- 17.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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