Smt.Pushpa Devi [Objection ... vs State Of U P ...
2015 Latest Caselaw 4279 ALL

Citation : 2015 Latest Caselaw 4279 ALL
Judgement Date : 19 November, 2015

Allahabad High Court

Smt.Pushpa Devi [Objection ... vs State Of U P ... on 19 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5086 of 2009
 

 
Petitioner :- Smt.Pushpa Devi [Objection Filed]
 
Respondent :- State Of U P Thr.Pirn.Secy.Fisheris Civil Sectt.Lko.
 
Counsel for Petitioner :- Amar Nath Tripathi,Manoj Kumar Sahu
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Standing Counsel on the basis of instructions submitted that the appeal of the petitioner could not be decided on account of pendency of the present writ petition. It is also submitted that today he could not get the record and he will produce the record tomorrow.

On the request of learned Standing Counsel put up tomorrow i.e. 20.11.2015 as directed earlier.

Order Date :- 19.11.2015

Arvind

Download the LatestLaws.com Mobile App