Shri Niwas Sharma [Objection ... vs State Of U.P,Through ...
2014 Latest Caselaw 3172 ALL

Citation : 2014 Latest Caselaw 3172 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Shri Niwas Sharma [Objection ... vs State Of U.P,Through ... on 15 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 249 of 2002
 

 
Petitioner :- Shri Niwas Sharma [Objection Filed]
 
Respondent :- State Of U.P,Through Secy.P.W.D.And 4 Ors.
 
Counsel for Petitioner :- A.R.Khan
 
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.

Case called out.

An objection has been raised by the learned counsel for the petitioner that the instant writ petition has not become infructuous.

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

Order Date :- 15.7.2014

Tanveer/-

Download the LatestLaws.com Mobile App