A.T.L. Chhatni Shuda Karamchari ... vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 489 ALL

Citation : 2016 Latest Caselaw 489 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

A.T.L. Chhatni Shuda Karamchari ... vs State Of U.P. Through Prin. Secy. ... on 14 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 7287 of 2013
 

 
Petitioner :- A.T.L. Chhatni Shuda Karamchari Kalyan Samiti Through Presid
 
Respondent :- State Of U.P. Through Prin. Secy. Karmic U.P. Sectariat Lko.
 
Counsel for Petitioner :- Girish Chandra Sinha,Mayank Sinha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Mr. G.C. Sinha, learned counsel appearing for the petitioner makes a statement at the Bar that he does not want to challenge the order dated 20.1.2014.

List this case for final hearing in the next cause list.

Order Date :- 14.3.2016

Santosh/-

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