Prahlad Singh vs State Of U.P.Through Prin Secy ...
2015 Latest Caselaw 4641 ALL

Citation : 2015 Latest Caselaw 4641 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Prahlad Singh vs State Of U.P.Through Prin Secy ... on 26 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4052 of 2006
 

 
Petitioner :- Prahlad Singh
 
Respondent :- State Of U.P.Through Prin Secy Instituitional
 
Counsel for Petitioner :- Raj Kumar Dwivedi,Amrendra Kumar Bajpai,Suraj Narain Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Amrendra Kumar Bajpai, learned Counsel for the petitioner prays for and is granted three weeks' time to move amendment application.

In view of the above, case is adjourned.

Order Date :- 26.11.2015

Arvind

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