Devendra Nath Srivastava vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 829 ALL

Citation : 2012 Latest Caselaw 829 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Devendra Nath Srivastava vs State Of U.P.Through Prin. Secy. ... on 25 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2855 of 2011
 

 
Petitioner :- Devendra Nath Srivastava
 
Respondent :- State Of U.P.Through Prin. Secy. Khadi Evam Gramodyog Govt
 
Petitioner Counsel :- A.M.Tripathi
 
Respondent Counsel :- C.S.C.,Ashok Kumar Pandey
 

 
Hon'ble Devendra Kumar Arora,J.

As Shri A.M. Tripathi, learned counsel for the petitioner is reported to be out of station, the case is adjourned.

Order Date :- 25.4.2012

Suresh

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