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Sant Lal Gupta vs State Of U.P. Thru Secy. And 5 ...
2014 Latest Caselaw 3974 ALL

Citation : 2014 Latest Caselaw 3974 ALL
Judgement Date : 4 August, 2014

Allahabad High Court

Sant Lal Gupta vs State Of U.P. Thru Secy. And 5 ... on 4 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 40094 of 2014
 

 
Petitioner :- Sant Lal Gupta
 
Respondent :- State Of U.P. Thru Secy. And 5 Others
 
Counsel for Petitioner :- Abhishek Kumar Jaiswal,Santosh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that Additional Director Medical Health already passed order for payment on 3.4.2007 but the petitioner has not received the same till date.

In view of the aforesaid, respondents are to file response on or before the next date.

List this petition after one month.

Petitioner is directed to delete the name of respondents 4 and 5 from the array of parties.

Order Date :- 4.8.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)

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Sant Lal Gupta vs State Of U.P. Thru Secy. And 5 ...
2014 Latest Caselaw 3974 ALL

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Sant Lal Gupta vs State Of U.P. Thru Secy. And 5 ...2014 Latest Caselaw 3974 ALL

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

Sant Lal Gupta vs State Of U.P. Thru Secy. And 5 ...
2014 Latest Caselaw 3974 ALL