Surjeet Kumar Srivastava vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 3386 ALL

Citation : 2012 Latest Caselaw 3386 ALL
Judgement Date : 6 August, 2012

Allahabad High Court

Surjeet Kumar Srivastava vs State Of U.P. Thru Prin. Secy. ... on 6 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4119 of 2012
 

 
Petitioner :- Surjeet Kumar Srivastava
 
Respondent :- State Of U.P. Thru Prin. Secy. Power/Energy & Others
 
Petitioner Counsel :- Indra Pal Singh,A.K. Srivastava
 
Respondent Counsel :- C.S.C.,Amit Singh Bhadauria
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner and Sri D.K. Srivastava, Advocate, appearing for respondent nos.2 and 3, pray that this matter is required to be heard alongwith Writ Petition No.2748(SS) of 2012.

Ordered accordingly.

Let the Vakalatnama filed on behalf of Sri D.K. Srivastava, Advocate, in Court be taken on record and his name be reflected in next cause list for respondent nos.2 and 3.

Order Date :- 6.8.2012

A.Nigam

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