Anuragh Singh & Others vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 8273 ALL

Citation : 2017 Latest Caselaw 8273 ALL
Judgement Date : 22 December, 2017

Allahabad High Court

Anuragh Singh & Others vs State Of U.P. Thru. Prin. Secy. ... on 22 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 30492 of 2017
 

 
Petitioner :- Anuragh Singh & Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Judicial & Legal Remembrance
 
Counsel for Petitioner :- Yadukul Shiromani Srivast
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

It has been informed by the learned counsel for petitioners that the steps could not be taken in the time frame fixed by this Court as file could not be traced in the office, therefore, some time for taking steps be extended.

In view of above, the petitioners are permitted to take steps within two weeks in pursuance of the order dated 15.12.2017 as the office will be closed from tomorrow.

List this case on 15.01.2018.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 22.12.2017

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