Dhruva Nath Pandey vs State Of U.P. Through Secy. Home ...
2017 Latest Caselaw 3058 ALL

Citation : 2017 Latest Caselaw 3058 ALL
Judgement Date : 4 August, 2017

Allahabad High Court

Dhruva Nath Pandey vs State Of U.P. Through Secy. Home ... on 4 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 57 of 2015
 

 
Petitioner :- Dhruva Nath Pandey
 
Respondent :- State Of U.P. Through Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Manish Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. No notice need be issued since respondent is already represented through counsel.

4. Pleadings are complete. List for hearing in its turn.

Order Date :- 4.8.2017

Pachhere/-

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