C.P. Tripathi vs State Of U.P. Through Its Secy. ...
2015 Latest Caselaw 4943 ALL

Citation : 2015 Latest Caselaw 4943 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

C.P. Tripathi vs State Of U.P. Through Its Secy. ... on 1 December, 2015

Bench: Shri Narayan Shukla, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1813 of 2002
 

 
Petitioner :- C.P. Tripathi
 
Respondent :- State Of U.P. Through Its Secy. Energy Govt. Of U.P. Civil
 
Counsel for Petitioner :- Akhilesh Kalra
 
Counsel for Respondent :- C.S.C.,N.K. Pandey
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Mahendra Dayal,J.

(C.M. Application No. 116400 of 2014)

A week's time as prayed by Shri Amit Singh Bhadauria, learned counsel for respondent no.2 is allowed to file objection.

List in the week commencing 14th December, 2015. On the next date the name of Shri Amit Singh Bhadauria be printed in the cause list as counsel for the respondent and Shri Shishir Chandra shall also be printed in the cause list as counsel for the petitioner.

Order Date :- 1.12.2015

Muk

Download the LatestLaws.com Mobile App