Ramendra Singh vs State Of U.P. Thru Prin.Secy. ...
2021 Latest Caselaw 1280 ALL

Citation : 2021 Latest Caselaw 1280 ALL
Judgement Date : 20 January, 2021

Allahabad High Court

Ramendra Singh vs State Of U.P. Thru Prin.Secy. ... on 20 January, 2021

Bench: Chandra Dhari Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 21500 of 2019
 

 
Petitioner :- Ramendra Singh
 
Respondent :- State Of U.P. Thru Prin.Secy. Revenue Lucknow And Ors.
 
Counsel for Petitioner :- Birendra Pratap Singh
 
Counsel for Respondent :- C.S.C., Shailendra Singh Rajawat
 

 
Hon'ble Chandra Dhari Singh,J.

Heard Sri S. K. Kalia, learned Senior Advocate assisted by Sri Birendra Pratap Singh, learned counsel for the petitioner and Sri Sanjeev Singh learned Additional Chief Standing Counsel for the respondents - State and Sri S. S. Rajawat, learned counsel for the intervenor.

Arguments concluded.

Judgment reserved.

Parties are at liberty to file their written submissions, if any, within fifteen days.

Order Date :- 20.1.2021

VNP/-

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