Deo Narayan Singh vs State Of ...
2016 Latest Caselaw 631 ALL

Citation : 2016 Latest Caselaw 631 ALL
Judgement Date : 15 March, 2016

Allahabad High Court

Deo Narayan Singh vs State Of ... on 15 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 4660 of 2013
 

 
Petitioner :- Deo Narayan Singh
 
Respondent :- State Of U.P.Thr.Prin.Secy.(Cooperative) Lucknow & Others
 
Counsel for Petitioner :- Brij Raj Singh,Surya Mani Royekwar
 
Counsel for Respondent :- C.S.C.,Neeraj Chaurasiya
 

 
Hon'ble Ritu Raj Awasthi,J.

Mr. Alok Kumar Srivastava, Chief Executive Officer is present. He ensures that he will make all possible endeavour to get the post retiral benefits of the petitioner paid.

On his request, the case is adjourned for three weeks.

List on 11.4.2016.

In case the payment is not made, the Officer present today will appear again.

Order Date :- 15.3.2016

Santosh/-

Download the LatestLaws.com Mobile App