Pratap Narayan Gupta, Advocate [ ... vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 1801 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 1676 of 2015
 

 
Petitioner :- Pratap Narayan Gupta, Advocate [ P.I.L. ]
 
Respondent :- State Of U.P. Thru. Prin. Secy. (Law) Govt. Of U.P. & 2 Ors.
 
Counsel for Petitioner :- Murli Manohar Srivastava
 
Counsel for Respondent :- C.S.C.
 
AND
 
Case :- MISC. BENCH No. - 14070 of 2017
 

 
Petitioner :- Umesh Pratap Singh
 
Respondent :- State Of U.P.Thru. Prin. Secy. (Law ) & Ors.
 
Counsel for Petitioner :- Bhupendra Veer Singh,Raj Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Chaudhary,J.

Learned counsel for the petitioners contended that they are going to forward a proposal indicating the availability of acquired space for housing State Public Services Tribunal for which they may be granted a week's time to file an affidavit.

Time prayed for is granted.

List in the next cause list.

Order Date :- 3.7.2017

psd

[Vivek Chaudhary,J.] [Amreshwar Pratap Sahi,J.]