Nirmal Utpreti vs The State Of U.P.Through Secy ...
2015 Latest Caselaw 4249 ALL

Citation : 2015 Latest Caselaw 4249 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Nirmal Utpreti vs The State Of U.P.Through Secy ... on 18 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6750 of 2005
 

 
Petitioner :- Nirmal Utpreti
 
Respondent :- The State Of U.P.Through Secy Personnel Karimik
 
Counsel for Petitioner :- Y.K.Misra
 
Counsel for Respondent :- C.S.C.,Nakul Dubey,Puneet Chandra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Puneet Chandra, learned Counsel for the opposite parties wants 24 hours to seek instructions about the tentative date of meeting of the Board of Directors of Uttar Pradesh Prashasan Evam Prabandhan Academy (U.P. Academy of Administration and Management), Lucknow.

On the request of Sri Puneet Chandra, learned Counsel for the opposite parties put up tomorrow i.e. 19.11.2015.

Order Date :- 18.11.2015

Arvind

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