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C/M Swami Vivekanand Inter ... vs State Of U.P. Through Its ...
2014 Latest Caselaw 718 ALL

Citation : 2014 Latest Caselaw 718 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

C/M Swami Vivekanand Inter ... vs State Of U.P. Through Its ... on 9 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 3136 of 2012
 

 
Petitioner :- C/M Swami Vivekanand Inter College Nihali Khera Unnao
 
Respondent :- State Of U.P. Through Its Principal Secy. Secondary Edu.&Ors
 
Counsel for Petitioner :- Manish Kumar
 
Counsel for Respondent :- C.S.C.,Alok Kirti Mishra,Dileep Kumar Pathak,H.S. Jain,Sharad Pathak
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Submission of learned counsel for petitioner is that there is an application for modification of order dated 06.06.2012 passed by Hon'ble Mr. Justice R.R. Awasthi.

In view of above submission of the learned counsel for petitioner, this matter may be placed before his Lord-ship.

List this case before the appropriate Court after seeking nomination from the Hon'ble the Chief Justice/Hon'ble the Senior Judge.

Order Date :- 9.4.2014

Vijay

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C/M Swami Vivekanand Inter ... vs State Of U.P. Through Its ...
2014 Latest Caselaw 718 ALL

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C/M Swami Vivekanand Inter ... vs State Of U.P. Through Its ...2014 Latest Caselaw 718 ALL

LatestLaws Partner Event : IJJ

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

C/M Swami Vivekanand Inter ... vs State Of U.P. Through Its ...
2014 Latest Caselaw 718 ALL