B.N.Tiwari vs State Of U.P. Through Principal ...
2012 Latest Caselaw 442 ALL

Citation : 2012 Latest Caselaw 442 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

B.N.Tiwari vs State Of U.P. Through Principal ... on 18 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 139 of 1999
 

 
Petitioner :- B.N.Tiwari
 
Respondent :- State Of U.P. Through Principal Secy.
 
Petitioner Counsel :- R.Mitra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

It has been reported at the bar that Sri Robin Mitra, counsel for the petitioner has left for heavenly abode.

Accordingly, office is directed to send a Card Notice to the petitioner to engage another counsel.

Order Date :- 18.4.2012

Tanveer/Suresh

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