Mohd.Iqbal vs Nagar Palika Parishad Through Its ...
2015 Latest Caselaw 3556 ALL

Citation : 2015 Latest Caselaw 3556 ALL
Judgement Date : 28 October, 2015

Allahabad High Court

Mohd.Iqbal vs Nagar Palika Parishad Through Its ... on 28 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 7061 of 2000
 

 
Petitioner :- Mohd.Iqbal
 
Respondent :- Nagar Palika Parishad Through Its President And Anors.
 
Counsel for Petitioner :- Umesh Bahadur Srivastava,Amit Chandra,Ravi Singh
 
Counsel for Respondent :- C.S.C.,Madhur Kant Srivastava,S C Kashish
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Sudhir Kumar Pandey, learned Counsel for the opposite party no.1 prays for and is granted two weeks' time to file objection to the application of condonation of delay as well as application of recall of order dated 10.3.2014.

List thereafter.

Order Date :- 28.10.2015

Arvind

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