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Navin Chandra Rawat vs State Of U.P Thr.Prin Secy ...
2013 Latest Caselaw 156 ALL

Citation : 2013 Latest Caselaw 156 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

Navin Chandra Rawat vs State Of U.P Thr.Prin Secy ... on 2 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 8268 of 2008
 

 
Petitioner :- Navin Chandra Rawat
 
Respondent :- State Of U.P Thr.Prin Secy Secon.Education Civil Sectt.
 
Petitioner Counsel :- H G S Parihar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Learned Standing counsel is not possessed with the record of writ petition no. 6202 (S/S) of 2002.

The aforesaid writ petition requires to be decided first.

In view of the above, list in the next cause list.

In the meantime learned Standing counsel may get his file, if necessary, reconstituted.

Order Date :- 2.4.2013

SKS

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Navin Chandra Rawat vs State Of U.P Thr.Prin Secy ...
2013 Latest Caselaw 156 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Navin Chandra Rawat vs State Of U.P Thr.Prin Secy ...2013 Latest Caselaw 156 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Navin Chandra Rawat vs State Of U.P Thr.Prin Secy ...
2013 Latest Caselaw 156 ALL