Ritesh Kumar Tewari vs State Of U.P. Thru Prin.Secy. Home ...
2015 Latest Caselaw 4167 ALL

Citation : 2015 Latest Caselaw 4167 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Ritesh Kumar Tewari vs State Of U.P. Thru Prin.Secy. Home ... on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2580 of 2007
 

 
Petitioner :- Ritesh Kumar Tewari
 
Respondent :- State Of U.P. Thru Prin.Secy. Home & 2 Ors.
 
Counsel for Petitioner :- R.K. Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by learned Standing Counsel that the record of this petition has been weeded out by the office of Chief Standing Counsel which are required to be reconstructed.

Learned Counsel for the petitioner is directed to serve the copy of the petition to learned Standing Counsel for reconstruction of the record.

List this case in the week commencing 7.12.2015.

Order Date :- 17.11.2015

Arvind

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