1Ti Limited Mankapur Distt.Gonda ... vs State Of U.P.Through Secy.Labour ...
2014 Latest Caselaw 3209 ALL

Citation : 2014 Latest Caselaw 3209 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

1Ti Limited Mankapur Distt.Gonda ... vs State Of U.P.Through Secy.Labour ... on 15 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1057 of 2002
 

 
Petitioner :- 1ti Limited Mankapur Distt.Gonda Its General Manager
 
Respondent :- State Of U.P.Through Secy.Labour Civil Secy. And 3 Ors.
 
Counsel for Petitioner :- Vivek Raj Singh
 
Counsel for Respondent :- C.S.C.,Vishnu Srivastava
 

 
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 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/-

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