Chheda Lal vs State Of U.P.Thr. Prin Secy Lok ...
2015 Latest Caselaw 4095 ALL

Citation : 2015 Latest Caselaw 4095 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Chheda Lal vs State Of U.P.Thr. Prin Secy Lok ... on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 791 of 2008
 

 
Petitioner :- Chheda Lal
 
Respondent :- State Of U.P.Thr. Prin Secy Lok Nirman And 3 Ors
 
Counsel for Petitioner :- A.M Tripathi,Brijesh Kumar Yadav
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Brijesh Kumar Yadav has filed the recall application without obtaining No objection from the earlier Counsel, who was arguing the matter. He is directed to obtain No Objection from the earlier Counsel.

List in the next month.

Order Date :- 17.11.2015

MH/-

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