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Rajendra Prasad Srivastava vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 479 ALL

Citation : 2012 Latest Caselaw 479 ALL
Judgement Date : 18 April, 2012

Allahabad High Court
Rajendra Prasad Srivastava vs State Of U.P. Through Prin. Secy. ... 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. - 106 of 2012
 

 
Petitioner :- Rajendra Prasad Srivastava
 
Respondent :- State Of U.P. Through Prin. Secy. Handloom & Textiles Lko. &
 
Petitioner Counsel :- Anwar Ashfaq
 
Respondent Counsel :- C.S.C.,Manish Kumar
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Shri Manish Kumar, learned counsel has filed his Vakalatnama  on behalf of opposite party no.2, which is taken on record.

List again showing the name of Shri Manish Kumar in the cause list as counsel for the opposite parties.

Order Date :- 18.4.2012

Suresh/Tanveer

 

 

 
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