Dr. Diwakar Srivastava vs State Of U.P. And Another
2014 Latest Caselaw 2541 ALL

Citation : 2014 Latest Caselaw 2541 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

Dr. Diwakar Srivastava vs State Of U.P. And Another on 4 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 33920 of 2014
 

 
Petitioner :- Dr. Diwakar Srivastava
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Upendra Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Argument is that at P.H.C. Chibramau petitioner has got government accommodation and at the same time his both legs are not working and he moves with the help of Baisakhi.

In respect to both aspects learned Standing Counsel is to obtain instruction and to inform this court by making a statement on the next date.

Put up this matter on 8th July, 2014, as fresh.

Order Date :- 4.7.2014

M.A.A.

( Rajan Roy, J.) ( S.K. Singh, J. )

Download the LatestLaws.com Mobile App