Vikramjeet Singh vs State Of U.P. Through Prin. Secy. ...
2021 Latest Caselaw 909 ALL

Citation : 2021 Latest Caselaw 909 ALL
Judgement Date : 13 January, 2021

Allahabad High Court

Vikramjeet Singh vs State Of U.P. Through Prin. Secy. ... on 13 January, 2021

Bench: Chandra Dhari Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 3301 of 2013
 

 
Petitioner :- Vikramjeet Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Revenue Lko. & O
 
Counsel for Petitioner :- A.K.Pandey 'Bistaul',Abhay Kumar,Angrej Nath Shukla,Shiv P. Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Chandra Dhari Singh,J.

Heard Sri Angrej Nath Shukla, learned counsel for the petitioner and Dr. Udai Veer Singh learned Additional Chief Standing Counsel for the State respondents.

Judgment reserved.

Parties are at liberty to file their written submissions, case laws and other documents if any.

Order Date :- 13.1.2021

VNP/-

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