Jai Pal vs State Of U.P. Through Secy. ...
2012 Latest Caselaw 1650 ALL

Citation : 2012 Latest Caselaw 1650 ALL
Judgement Date : 11 May, 2012

Allahabad High Court

Jai Pal vs State Of U.P. Through Secy. ... on 11 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 363 of 2001
 

 
Petitioner :- Jai Pal
 
Respondent :- State Of U.P. Through Secy. Ministry Of Home Lucknow
 
Petitioner Counsel :- J.P.Maurya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

This case has come up in supplementary cause list.

Learned counsel for the petitioner is not in a position to conduct the case as he is suffering from fever today.

List this case in the month of July, 2012.

Order Date :- 11.5.2012

Tanveer/Suresh/

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