Ramesh Chandra Singh Yadav vs The Chancellor State ...
2011 Latest Caselaw 3392 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 27944 of 2011
 

 
Petitioner :- Ramesh Chandra Singh Yadav
 
Respondent :- The Chancellor State Universities And Others
 
Petitioner Counsel :- Shiv Prakash,D.B. Yadav
 
Respondent Counsel :- Sanjay Kumar Singh,A.K. Singh,Neeraj Tripathi,Pradeep Singh,S.C.
 

 
Hon'ble V.K. Shukla,J.

Present matter has been taken up on account of a mention being made. Sri D.B. Yadav, learned counsel for the petitioner informs the Court that on Mobile Number so furnished by Sri Pradeep Singh, Advocate is not traceable. Vakalatnama has been filed by him in the present case on 11.07.2011. Thus, on the matter being taken up Sri Pradeep Singh, Advocate is not present in Court.

List this matter on 17.08.2011.

On the next date fixed, the Principal, Chauri Belha Degree College, Tarwan, Azamgarh is directed to be personally present  before this Court along with all the relevant records.

Let a copy of this order be made available to the Standing Counsel for informing the District Magistrate, Azamgarh in order to apprise the Principal aforesaid to be personally present before this Court on the date fixed.

Order Date :- 2.8.2011

SRY