Kamta And 2 Others vs D.D.C. And 16 Ors.
2016 Latest Caselaw 767 ALL

Citation : 2016 Latest Caselaw 767 ALL
Judgement Date : 16 March, 2016

Allahabad High Court

Kamta And 2 Others vs D.D.C. And 16 Ors. on 16 March, 2016

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 8873 of 2016
 

 
Petitioner :- Kamta And 2 Others
 
Respondent :- D.D.C. And 16 Ors.
 
Counsel for Petitioner :- Ved Mani Sharma,Niraj Kumar Sharma
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav,Rajesh Kumar Shukla,Suresh Chandra Tripathi
 

 
Hon'ble Anjani Kumar Mishra,J.

A prayer for adjournment has been made on the ground that against the order impugned, the petitioner has preferred a restoration application.

It is submitted that an application has also been filed for dismissing the restoration application as not pressed but no final order passed, in this regard, till date.

List this petition on 2.5.2016.

Order Date :- 16.3.2016

Priyanka

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