Akhilendra Kumar vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1401 ALL

Citation : 2012 Latest Caselaw 1401 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Akhilendra Kumar vs State Of U.P.Through Prin. Secy. ... on 4 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1635 of 2011
 

 
Petitioner :- Akhilendra Kumar
 
Respondent :- State Of U.P.Through Prin. Secy. Handicapped Welfare & Ors.
 
Petitioner Counsel :- Akhilesh Kalra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

On the request of learned counsel for the petitioner, the case is adjourned.

List again.

Interim order granted earlier shall continue till the next date of listing.

Order Date :- 4.5.2012

Tanveer/Suresh

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