Rajendra Pratap Singh vs State Of U.P., Thru. Prin. Secy., ...
2012 Latest Caselaw 3130 ALL

Citation : 2012 Latest Caselaw 3130 ALL
Judgement Date : 20 July, 2012

Allahabad High Court

Rajendra Pratap Singh vs State Of U.P., Thru. Prin. Secy., ... on 20 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3820 of 2012
 

 
Petitioner :- Rajendra Pratap Singh
 
Respondent :- State Of U.P., Thru. Prin. Secy., Basic Education & Others
 
Petitioner Counsel :- Chandra Bhushan Tripathi
 
Respondent Counsel :- C.S.C.,Illigible
 

 
Hon'ble Ajai Lamba,J.

In view of illness-slip submitted on behalf of learned counsel for the petitioner, the case is adjourned.

List after two weeks.

Order Date :- 20.7.2012

A.Nigam

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