Mohan vs Vii Adj
2015 Latest Caselaw 192 ALL

Citation : 2015 Latest Caselaw 192 ALL
Judgement Date : 28 April, 2015

Allahabad High Court

Mohan vs Vii Adj on 28 April, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 13664 of 1991
 

 
Petitioner :- Mohan
 
Respondent :- Vii Adj
 
Counsel for Petitioner :- S P Tripathi,Ashok Tripathi,Shailesh Verma
 
Counsel for Respondent :- Rajiv Chaddha,S.C.,Siddharth Pandey,Sudhanshu Pandey
 

 
Hon'ble Ashwani Kumar Mishra,J.

Upon a mention made by learned counsel for the respondent, this matter has been called out of turn. Although, learned counsel for the petitioner has been served with the notice but none appears for the petitioner.

Learned counsel for the petitioner is not present.

List in the next cause list.

It is made clear that the matter shall not be adjourned on the next date.

Learned counsel for the respondent will inform in writing about the order passed today to learned counsel for the petitioner.

Order Date :- 28.4.2015

Ashish Pd.

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