Ramesh Pal Singh Hcp No.162 & 6 ... vs State Of U.P. Thru. Prin.Secy., ...
2015 Latest Caselaw 4560 ALL

Citation : 2015 Latest Caselaw 4560 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Ramesh Pal Singh Hcp No.162 & 6 ... vs State Of U.P. Thru. Prin.Secy., ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6708 of 2015
 

 
Petitioner :- Ramesh Pal Singh Hcp No.162 & 6 Others
 
Respondent :- State Of U.P. Thru. Prin.Secy., Home & 7 Others
 
Counsel for Petitioner :- Dr.Dhirendra Kumar Misra,Satya Prakash Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

As prayed, a week's time is allowed for making application for deleting the name of the private respondents from the array of parties.

List immediately after one week.

Order Date :- 24.11.2015

MH/-

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