Smt. Neerja Triathi vs State Of Inida Through Its Prin ...
2015 Latest Caselaw 5443 ALL

Citation : 2015 Latest Caselaw 5443 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Smt. Neerja Triathi vs State Of Inida Through Its Prin ... on 15 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3342 of 2004
 

 
Petitioner :- Smt. Neerja Triathi
 
Respondent :- State Of Inida Through Its Prin Secy Education
 
Counsel for Petitioner :- Rakesh Pathak,L.P. Mishra,Rakesh Kumar Srivastava,Smt. Seema Srivastava
 
Counsel for Respondent :- C.S.C.,Abhishek Sinha,Virendra Misra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

On the request of Sri Rakesh Srivastava, the case is adjourned.

List this case in the third week of January, 2016. Interim order to continue till next date of listing.

Order Date :- 15.12.2015

MH/-

Download the LatestLaws.com Mobile App