Suresh Kumar And Anotther vs State Of U.P. Thru.Secy.Medical ...
2015 Latest Caselaw 4097 ALL

Citation : 2015 Latest Caselaw 4097 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Suresh Kumar And Anotther vs State Of U.P. Thru.Secy.Medical ... on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4382 of 2004
 

 
Petitioner :- Suresh Kumar And Anotther
 
Respondent :- State Of U.P. Thru.Secy.Medical Education Civil Secretariate
 
Counsel for Petitioner :- R.S.Pandey
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In compliance of the order dated 16.11.2015, the Director Homeopathic,Lucknow, is present and has filed an application tendering unconditional apology and has assured the Court that in future responsible officer acquainted with the facts of the case would be deputed to assist the court. He has further indicated that the Medical Officer concerned has been given a warning, who failed to assist the Court.

In these circumstances, the future appearance of the Director, Homeopathic is exempted.

List this case on 23.11.2015. Relevant record as directed earlier shall be produced on that date.

Order Date :- 17.11.2015

MH/-