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Nagendra Kumar vs State Of U.P. Thro. Sec. To Govt. ...
2015 Latest Caselaw 4040 ALL

Citation : 2015 Latest Caselaw 4040 ALL
Judgement Date : 16 November, 2015

Allahabad High Court
Nagendra Kumar vs State Of U.P. Thro. Sec. To Govt. ... on 16 November, 2015
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4939 of 2006
 

 
Petitioner :- Nagendra Kumar
 
Respondent :- State Of U.P. Thro. Sec. To Govt. Energy, Pratapgarh & Ors
 
Counsel for Petitioner :- Ghanshyam Yadav,Anuroodh Srivastava
 
Counsel for Respondent :- S. Dixit,Amit Kumar Singh Bhadauri,Gaurav Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for exemption from personal appearance has been filed by Sri Sanjay Agarwal, Chairman, U.P. Power Corporation Limited, Lucknow.

Appreciating the personal difficulty, the personal appearance of the Chairman, U.P.Power Corporation Limited, Lucknow is exempted for today.

It has been informed by Sri Amit Kumar Singh Bhadauria, learned Counsel for the respondent as well as the Managing Director, who is present today, that the Chairman, U.P. Power Corporation Limited, Lucknow will be available tomorrow.

Appreciating the request of Sri Amit Kumar Singh Bhadauria, learned Counsel for the respondent, put up tomorrow i.e. 17.11.2015, the Chairman, U.P. Power Corporation Limited, Lucknow will appear on the said date as directed earlier.

Order Date :- 16.11.2015

Arvind

 

 

 
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