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Prashant Mishra vs State Of U.P. Thru The Prin.Secy. ...
2013 Latest Caselaw 1335 ALL

Citation : 2013 Latest Caselaw 1335 ALL
Judgement Date : 25 April, 2013

Allahabad High Court
Prashant Mishra vs State Of U.P. Thru The Prin.Secy. ... on 25 April, 2013
Bench: Pankaj Mithal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 7966 of 2010
 

 
Petitioner :- Prashant Mishra
 
Respondent :- State Of U.P. Thru The Prin.Secy. Secondary Education Govt
 
Petitioner Counsel :- Dr.L.P.Misra
 
Respondent Counsel :- C.S.C.,Prashant Kumar,S P Shukla
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the petitioner states that a second amendment application was filed on 3.4.2013 which is not available on record.

Office to trace it out and to place it on record and if it is on record to clearly flag it.

List in the next cause list.

Stay order granted earlier shall remain in operation till the next date of listing.

Order Date :- 25.4.2013

SKS

 

 

 
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