Shiv Narain Tripathi vs State Of U.P. & Others
2012 Latest Caselaw 406 ALL

Citation : 2012 Latest Caselaw 406 ALL
Judgement Date : 17 April, 2012

Allahabad High Court

Shiv Narain Tripathi vs State Of U.P. & Others on 17 April, 2012

Bench: Prakash Krishna, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- WRIT - A No. - 2160 of 2012
 

 
Petitioner :- Shiv Narain Tripathi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Girish Chandra Shukla,Ashok Khare
 
Respondent Counsel :- C.S.C.,V.P. Mathur,V.P.Varshney
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Vishnu Chandra Gupta,J.

As prayed, three weeks' further time is granted to learned standing counsel to file counter affidavit.

List on 14th May, 2012.

On that date, the respondent shall show cause as to why the provisional pension is not being paid to the petitioner inspite of order dated 12th January, 2012.

(V.C. Gupta,J) (Prakash Krishna,J)

Order Date :- 17.4.2012

MK/

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