Allahabad High Court
Santosh Kumar Verma vs The State Of U.P.Through Its Secy ... on 25 May, 2017
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- SERVICE SINGLE No. - 2050 of 2003 Petitioner :- Santosh Kumar Verma Respondent :- The State Of U.P.Through Its Secy Secondery Education Counsel for Petitioner :- H.G.S.Parihar,Surya Kumar Counsel for Respondent :- C.S.C.,A.P. Singh,Onkar Pandey Hon'ble Vivek Chaudhary,J.
The case is listed peremptorily today. Learned counsel for petitioner again sent illness slip.
In the interest of justice, the case is adjourned for today. No further adjournment shall be granted.
List peremptorily in next cause list.
Order Date :- 25.5.2017 psd (Vivek Chaudhary,J.)