Laxmi Narayan Sharma vs U.P.S.R.T.C. Lucknow Thru Its ...
2013 Latest Caselaw 1104 ALL

Citation : 2013 Latest Caselaw 1104 ALL
Judgement Date : 18 April, 2013

Allahabad High Court

Laxmi Narayan Sharma vs U.P.S.R.T.C. Lucknow Thru Its ... on 18 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 9230 of 1993
 

 
Petitioner :- Laxmi Narayan Sharma
 
Respondent :- U.P.S.R.T.C. Lucknow Thru Its M.D. And Others
 
Petitioner Counsel :- R C Singh
 
Respondent Counsel :- C S C
 

 
Hon'ble Pankaj Mithal,J.

The challenge in this writ petition is to the order of suspension dated 8.9.1993.

The submission of the learned counsel for the petitioner is that pursuant to the interim order of this Court the suspension was revoked on 16.12.1993.

In view of the above, writ petition does not survive and is dismissed.

Sri Prabhakar Tiwari has appeared for U.P.S.R.T.C.

Order Date :- 18.4.2013

SKS

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