Hausila Singh vs Director Of Central Institute Of ...
2012 Latest Caselaw 4996 ALL

Citation : 2012 Latest Caselaw 4996 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Hausila Singh vs Director Of Central Institute Of ... on 9 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 30360 of 1996
 

 
Petitioner :- Hausila Singh
 
Respondent :- Director Of Central Institute Of Higher Tibetan And Others
 
Petitioner Counsel :- Gopi Krishna Pandey,M.N. Singh,V.K. Singh,V.K. Srivastava
 
Respondent Counsel :- U.S.Awasthi,H.S.N.Tripathi,S.C.,S.K.Pandey
 

 
Hon'ble Rajes Kumar,J.

The matter relates to 1996. The order sheet reveals that adjournment has been sought by either of the parties on several occasions. Today, an adjournment has been sought by Sri V.K. Srivastava, Advocate on the ground of illness.

List in the next cause list peremptorily.

Order Date :- 9.10.2012

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