Satish Kumar Pathak vs State Of U.P.Through Its ...
2017 Latest Caselaw 2383 ALL

Citation : 2017 Latest Caselaw 2383 ALL
Judgement Date : 14 July, 2017

Allahabad High Court

Satish Kumar Pathak vs State Of U.P.Through Its ... on 14 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5400 of 2001
 

 
Petitioner :- Satish Kumar Pathak
 
Respondent :- State Of U.P.Through Its Prin.Secy.Labour Dept.And 2 Ors.
 
Counsel for Petitioner :- A.R.Masoodi,Ashok Kumar Shukla,Virendra Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Petitioner nos. 1, 2, 3 and 5 have filed an application through Counsel Sri Pawan Kumar Mishra to withdraw the writ petition as their services stands regularized.

Heard Sri Pawan Kumar Mishra.

The application is allowed.

office is directed to score out the names of petitioner nos. 1, 2, 3 and 5.

List on its turn.

Order Date :- 14.7.2017

psd

(Vivek Chaudhary,J.)

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