DEVENDRA SINGH Vs. CHAIRMAN, STATE CANE SERVICE AUTHORITY
LAWS(ALL)-2020-11-79
HIGH COURT OF ALLAHABAD
Decided on November 25,2020

DEVENDRA SINGH Appellant
VERSUS
Chairman, State Cane Service Authority Respondents

JUDGEMENT

J.J.MUNIR,J. - (1.) Counter and rejoinder affidavits have been exchanged in this case.
(2.) Admit.
(3.) Heard Mr. Rishi Kant Singh, learned Counsel for the petitioner and Mr. Ravindra Singh, learned Counsel appearing on behalf of the respondents.;


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