Vinod Kumar Yadav vs Sahkari Awas Nirman Evam Vittya ...
2012 Latest Caselaw 927 ALL

Citation : 2012 Latest Caselaw 927 ALL
Judgement Date : 26 April, 2012

Allahabad High Court

Vinod Kumar Yadav vs Sahkari Awas Nirman Evam Vittya ... on 26 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 5738 of 2011
 

 
Petitioner :- Vinod Kumar Yadav
 
Respondent :- Sahkari Awas Nirman Evam Vittya Nigam Ltd.,Lko. & Others
 
Petitioner Counsel :- M. Ahsan Faridi
 
Respondent Counsel :- Anuj Kudesia
 

 
Hon'ble Devendra Kumar Arora,J.

Learned counsel for the petitioner states that this writ petition has wrongly been connected with Writ Petition No.7058 (S/S) of 2011, hence, the same may be delinked from the said writ petition.

Accordingly, this writ petition is delinked from Writ Petition No. 7058 (S/S) of 2011.

Order Date :- 26.4.2012

Suresh

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