Kalloo vs State Of U.P. And Others
2012 Latest Caselaw 1651 ALL

Citation : 2012 Latest Caselaw 1651 ALL
Judgement Date : 11 May, 2012

Allahabad High Court

Kalloo vs State Of U.P. And Others on 11 May, 2012

Bench: Arun Tandon




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 23230 of 2012
 

 
Petitioner :- Kalloo
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Keshav Kumar Srivastava
 
Respondent Counsel :- S.C.C.,R.K. Yadav
 

 
Hon'ble Arun Tandon,J.

On the request of learned counsel for respondent nos. 2 and 3, the case is adjourned to 24th May, 2012 in order to enable them to ensure payment of the admitted amount of retiral dues to the petitioner, failing which respondent no.2 shall remain present before this Court along with his affidavit explaining the reasons for non-payment.

Put up this matter on 24th May, 2012.

(Arun Tandon, J.)

Order Date :- 11.5.2012

Sushil/-

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