Wednesday, 15, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Anand Vikram Advocate [ P.I.L.] ... vs Union Of India Through Secy. ...
2011 Latest Caselaw 5781 ALL

Citation : 2011 Latest Caselaw 5781 ALL
Judgement Date : 15 November, 2011

Allahabad High Court
Anand Vikram Advocate [ P.I.L.] ... vs Union Of India Through Secy. ... on 15 November, 2011
Bench: Pradeep Kant, Ritu Raj Awasthi



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 2647 of 2011
 

 
Petitioner :- Anand Vikram Advocate [ P.I.L.] Civil
 
Respondent :- Union Of India Through Secy. Ministry Of Medical Health &
 
Petitioner Counsel :- Prince Lenin
 
Respondent Counsel :- C.S.C.,A.S.G.,Rajiv Dubey,Sanjay Kumar Yadav
 

 
Hon'ble Pradeep Kant,J.

Hon'ble Ritu Raj Awasthi,J.

Disposed of.

For judgment and orders, see our order of date passed on separate sheets and placed on the record of Writ Petition No. 3611 (M/B) of 2011.

Order Date :- 15.11.2011

LN/-

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter