Smt. Chunni Devi & 2 Others vs State Of U.P. Through Additional ...
2017 Latest Caselaw 1909 ALL

Citation : 2017 Latest Caselaw 1909 ALL
Judgement Date : 4 July, 2017

Allahabad High Court

Smt. Chunni Devi & 2 Others vs State Of U.P. Through Additional ... on 4 July, 2017

Bench: Amreshwar Pratap Sahi, Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 11077 of 2017
 

 
Petitioner :- Smt. Chunni Devi & 2 Others
 
Respondent :- State Of U.P. Through Additional Chief Secretary Housing & U
 
Counsel for Petitioner :- Apoorva Tewari
 
Counsel for Respondent :- C.S.C.,I.P. Singh,Ratnesh Chandra
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Chaudhary,J.

List in the next week as learned counsel for the U.P. Jal Nigam is reported to be on sanctioned leave.

Order Date :- 4.7.2017

psd

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

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