Ashok Kumar Saxena vs State Of U.P. Thru Secy. ...
2019 Latest Caselaw 4729 ALL

Citation : 2019 Latest Caselaw 4729 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Ashok Kumar Saxena vs State Of U.P. Thru Secy. ... on 17 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13808 of 2019
 
Petitioner :- Ashok Kumar Saxena
 
Respondent :- State Of U.P. Thru Secy. Agriculture Lucknow And Ors.
 
Counsel for Petitioner :- Suman Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Ms. Suman Pandey, 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 two weeks' thereafter.

List this petition in the week commencing 15.07.2019.

Order Date :- 17.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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