Sunil (Adopted Son) vs The State Of U.P.Through Its Prin. ...
2016 Latest Caselaw 383 ALL

Citation : 2016 Latest Caselaw 383 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Sunil (Adopted Son) vs The State Of U.P.Through Its Prin. ... on 11 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 9331 of 2011
 

 
Petitioner :- Sunil (Adopted Son)
 
Respondent :- The State Of U.P.Through Its Prin. Secy. Govt. Of U.P.& Ors.
 
Counsel for Petitioner :- Arvind Kumar Vishwakarma
 
Counsel for Respondent :- C.S.C.,K.Chandra
 

 
Hon'ble Ritu Raj Awasthi,J.

Adjourned on the reported illness of Mr. Krishna Chandra, learned counsel for opposite party.

List again.

In the meantime, learned standing counsel may file counter affidavit.

Order Date :- 11.3.2016

Santosh/-

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