Saroj Kumar Tewari vs State Of U.P.Through Secy.
2014 Latest Caselaw 2985 ALL

Citation : 2014 Latest Caselaw 2985 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Saroj Kumar Tewari vs State Of U.P.Through Secy. on 11 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2222 of 1999
 

 
Petitioner :- Saroj Kumar Tewari
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- H.G.S.Parihar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The instant writ petition has been listed in the cause list under the heading "likely to be infructuous" and objections, if any, may be filed in the Registry Section.

An objection has been filed by the learned counsel for the petitioner, mentioning therein that the instant writ petition has not become infructuous.

In view of the above, list this case for hearing before appropriate Court.

Order Date :- 11.7.2014

Tanveer/-

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