Km.Sunit Kumari vs Dr. Ram Manohar Lohia Avadh ...
2015 Latest Caselaw 5335 ALL

Citation : 2015 Latest Caselaw 5335 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Km.Sunit Kumari vs Dr. Ram Manohar Lohia Avadh ... on 10 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2020 of 1998
 

 
Petitioner :- Km.Sunit Kumari
 
Respondent :- Dr. Ram Manohar Lohia Avadh University Faizabad
 
Counsel for Petitioner :- S.K.Mehrotra
 
Counsel for Respondent :- C.S.C.,A.K.Srivastava,M. Sinha
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In pursuant of the earlier order of this Court, the Registrar of the University is present and for exemption of Vice Chancellor of the University, an application for exemption has been filed.

On due consideration, the aforesaid application is allowed.

As prayed, a week's time is allowed to prepare the case.

List after one week.

Future presence of the aforesaid officers is exempted.

Order Date :- 10.12.2015

MH/-

Download the LatestLaws.com Mobile App