U.P.State Electricity Board vs Shri Kuldeep
2013 Latest Caselaw 136 ALL

Citation : 2013 Latest Caselaw 136 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

U.P.State Electricity Board vs Shri Kuldeep on 2 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 1964 of 1998
 

 
Petitioner :- U.P.State Electricity Board
 
Respondent :- Shri Kuldeep
 
Petitioner Counsel :- O.P.Srivastava
 
Respondent Counsel :- C.S.C.,Jitendra Singh
 

 
Hon'ble Pankaj Mithal,J.

Sri Amit Singh Bhadauria, learned counsel for the Electricity Board states that he wants to reconstitute his file and to move an appropriate application seeking amendment in the array of parties as the U.P. Electricity Board is no longer in existence and has been converted into U.P. Power Corporation.

As prayed, list after two weeks and in the meantime he may do the needful in the matter.

Order Date :- 2.4.2013

SKS

Download the LatestLaws.com Mobile App