Sitaram Gautam vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 695 ALL

Citation : 2014 Latest Caselaw 695 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Sitaram Gautam vs State Of U.P. Through Prin. Secy. ... on 9 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1451 of 2014
 

 
Petitioner :- Sitaram Gautam
 
Respondent :- State Of U.P. Through Prin. Secy. Panchayat Raj Deptt. Lko.
 
Counsel for Petitioner :- Ateeq-Uz-Zaman Siddiqui
 
Counsel for Respondent :- C.S.C.,Hemant Kumar Mishra,J.B.S.Rathour
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

A supplementary affidavit has been filed by the learned counsel for petitioner, mentioning therein that the petitioner will vacate the premises in question prior to June, 2014.

Sri B.S. Rathore, learned counsel for opposite parties, may seek instructions in the matter.

List this case on 15.04.2014.

Order Date :- 9.4.2014

Vijay

Download the LatestLaws.com Mobile App