Smt. Vimal Sahu vs The Board Of Directors E.C.I. & ...
2012 Latest Caselaw 4032 ALL

Citation : 2012 Latest Caselaw 4032 ALL
Judgement Date : 7 September, 2012

Allahabad High Court

Smt. Vimal Sahu vs The Board Of Directors E.C.I. & ... on 7 September, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 23357 of 1996
 

 
Petitioner :- Smt. Vimal Sahu
 
Respondent :- The Board Of Directors E.C.I. & Others
 
Petitioner Counsel :- S.P. Gupta,B.N. Srivastava,V.K. Birla
 
Respondent Counsel :- C.S.C.,P.S.Baghel
 

 
Hon'ble Rajes Kumar,J.

Sri Gautam Baghel, Advocate, states that he is the counsel for the U.P. Financial Corporation, Kanpur. Let Sri Gautam Baghel may file Vakalatnama on behalf of U.P. Financial Corporation, Kanpur.

On his request, list in the next cause list.

Order Date :- 7.9.2012

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