Harish Chandra Misra vs Principal, Jai Narain Inter ...
2015 Latest Caselaw 4783 ALL

Citation : 2015 Latest Caselaw 4783 ALL
Judgement Date : 30 November, 2015

Allahabad High Court

Harish Chandra Misra vs Principal, Jai Narain Inter ... on 30 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 
Civil Misc.Appln. No. 130362 of 2014
 
Case :- SERVICE SINGLE No. - 4614 of 2002
 

 
Petitioner :- Harish Chandra Misra
 
Respondent :- Principal, Jai Narain Inter College, Lucknow & 4 Others
 
Counsel for Petitioner :- Shakeel Ahmad,In Person,Prabhat Narain
 
Counsel for Respondent :- C.S.C.,Pankaj Khare,Shivji Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This is an application for substitution alongwith application for condonation of delay.

Counsel for the respondent has no objection.

Accordingly, the delay is condoned and both the applications are allowed.

Let necessary substitution may be made within two week's.

List thereafter before the bench concerned.

Order Date :- 30.11.2015

MH/-

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