Shyam Sundar Tiwari S/O Sheetla ... vs State Of U.P. Thru Secy. Basic ...
2015 Latest Caselaw 5568 ALL

Citation : 2015 Latest Caselaw 5568 ALL
Judgement Date : 18 December, 2015

Allahabad High Court

Shyam Sundar Tiwari S/O Sheetla ... vs State Of U.P. Thru Secy. Basic ... on 18 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3114 of 2009
 

 
Petitioner :- Shyam Sundar Tiwari S/O Sheetla Prasad Tiwari
 
Respondent :- State Of U.P. Thru Secy. Basic Education & Others
 
Counsel for Petitioner :- G.C. Verma,G S Maurya
 
Counsel for Respondent :- C.S.C.,Akhilesh Padney,J.B.S.Rathore,Kailash Chandra,S.P.Shukla,U.S. Sahai
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed that Sri S.P. Shukla, who is counsel for the opposite party no.6 in the instant writ petition and is Counsel for the petitioner in connected writ petition no. 3253 of 1996 has left for heavenly abode.

Registry is directed to send card notice to the opposite party no.6 and also to the petitioner of connected writ petition for engaging another Counsel.

List in the next month alongwith service report.

Order Date :- 18.12.2015

MH/-