Laxmi Narain Yadav vs State Of U.P. Through Secy. Home ...
2014 Latest Caselaw 1568 ALL

Citation : 2014 Latest Caselaw 1568 ALL
Judgement Date : 7 May, 2014

Allahabad High Court

Laxmi Narain Yadav vs State Of U.P. Through Secy. Home ... on 7 May, 2014

Bench: Satyendra Singh Chauhan, Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SERVICE BENCH No. - 558 of 2014
 

 
Petitioner :- Laxmi Narain Yadav
 
Respondent :- State Of U.P. Through Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Durga Prasad Dwivedi,Sharad Dwivedi
 
Counsel for Respondent :- C.S.C.,Deepak Seth
 

 
Hon'ble Satyendra Singh Chauhan,J.

Hon'ble Aditya Nath Mittal,J.

Learned Additional Chief Standing Counsel, on the basis of instructions, states that retiral dues of the petitioner would be cleared off within a period of one week.

Let him do the same.

List this case on 21.5.2014.

In case the payment is not made by the next date, opposite party no.2, who is present today, will appear again before this Court on the next date.

Order Date :- 7.5.2014

Rao/-

Download the LatestLaws.com Mobile App