Allahabad High Court
Hiramani Singh vs State Of U.P.Through Prin. Secy. Nagar ... on 20 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 4889 of 2010 Petitioner :- Hiramani Singh Respondent :- State Of U.P.Through Prin. Secy. Nagar Vikas U.P.Lko.And Petitioner Counsel :- Dr. Ved Prakash Respondent Counsel :- C.S.C.,I.P.Singh Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner.
Notice on behalf of opposite party no.1 has been accepted by the learned Standing Counsel while notice on behalf of opposite parties no.2 to 4 has been accepted by Sri I.P. Singh, who pray for and are granted four weeks' time for filing counter affidavit. Petitioner may file rejoinder affidavit within two weeks thereafter.
List after expiry of the aforesaid period.
Order Date :- 20.7.2010 RBS/-