Rakesh Pratap Singh vs District Inspector Of Schools ...
2017 Latest Caselaw 2529 ALL

Citation : 2017 Latest Caselaw 2529 ALL
Judgement Date : 19 July, 2017

Allahabad High Court

Rakesh Pratap Singh vs District Inspector Of Schools ... on 19 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 8237 of 1993
 

 
Petitioner :- Rakesh Pratap Singh
 
Respondent :- District Inspector Of Schools Gonda And Others
 
Counsel for Petitioner :- H S Sahai
 
Counsel for Respondent :- C S C
 

 
Hon'ble Vivek Chaudhary,J.

Sri Madhav Srivastava, holding brief of Sri H.S. Sahai, learned counsel for petitioner states that the matter may be adjourned for today to enable him to file his Vakalatnama.

List in the next cause list.

Order Date :- 19.7.2017

psd

(Vivek Chaudhary,J.)

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