Kamla Shanker Yadav vs State Of U.P. Thru' Secy. & Others
2013 Latest Caselaw 281 ALL

Citation : 2013 Latest Caselaw 281 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Kamla Shanker Yadav vs State Of U.P. Thru' Secy. & Others on 3 April, 2013

Bench: Shiva Kirti Singh, Chief Justice, Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- WRIT - C No. - 58130 of 2005
 

 
Petitioner :- Kamla Shanker Yadav
 
Respondent :- State Of U.P. Thru' Secy. & Others
 
Petitioner Counsel :- P.N. Tripathi
 
Respondent Counsel :- C.S.C.,B.P.Yadav,D.P. Yadava,N.D. Shukla
 

 
Hon'ble Shiva Kirti Singh,Chief Justice
 
Hon'ble Dilip Gupta,J.

In the earlier two orders, illness slip of counsel for the petitioner has been noticed. Today, a prayer for adjournment has been made on the ground of non-availability of counsel for the petitioner. The matter shall be taken up peremptorily on the next date.

List the matter in the next cause list peremptorily.

Order Date :- 3.4.2013

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