Allahabad High Court
Rajendra Singh Ii vs State Of U.P. Thru Sec. Transport Lko. ... on 9 July, 2010
Bench: R.K. Agrawal, Abhinava Upadhya
Court No. - 32 Case :- SPECIAL APPEAL DEFECTIVE No. - 607 of 2010 Petitioner :- Rajendra Singh Ii Respondent :- State Of U.P. Thru Sec. Transport Lko. And Others Petitioner Counsel :- Vind Kr. Singh,Vinod Kumar Pandey Respondent Counsel :- C.S.C,Ajay Singh Hon'ble R.K. Agrawal,J.
Hon'ble Abhinava Upadhya,J.
Issue notice on Section 5 application.
Learned Standing Counsel has accepted notice on behalf of the State-respondent. Sri Ajay Singh, Advocate has accepted notice of behalf of the respondents-UPSRTC. They pray for and are allowed three weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks' thereafter.
List thereafter.
Order Date :- 9.7.2010 SKM