Jai Singh vs Union Of India And Others
2012 Latest Caselaw 44 ALL

Citation : 2012 Latest Caselaw 44 ALL
Judgement Date : 9 April, 2012

Allahabad High Court

Jai Singh vs Union Of India And Others on 9 April, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 6668 of 2012
 

 
Petitioner :- Jai Singh
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Hausila Prasad,Satya Prakash Mishra
 
Respondent Counsel :- A.S.G.I.,Mohd Parvej,Neeraj Tiwari
 

 
Hon'ble V.K. Shukla,J.

On the matter being taken up, learned counsel for the University informs that pursuant to order dated 02.04.2012 requisite instructions have not been received. He requests that the matter be passed over for the day and by the next date in all eventuality, instructions would be obtained.

Request made is accepted. The case is passed over for the day. List this case in the next cause list.

Order Date :- 9.4.2012

SRY

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