Mohd. Kamil vs Union Of India Through ...
2013 Latest Caselaw 1839 ALL

Citation : 2013 Latest Caselaw 1839 ALL
Judgement Date : 8 May, 2013

Allahabad High Court

Mohd. Kamil vs Union Of India Through ... on 8 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2648 of 2013
 

 
Petitioner :- Mohd. Kamil
 
Respondent :- Union Of India Through Secy.Ministry Of Home Newdelhi & Ors.
 
Petitioner Counsel :- M.P. Raju
 
Respondent Counsel :- A.S.G.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner prays for time.

List after ten days as fresh.

Order Date :- 8.5.2013

A.Nigam

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