Babu Ram Sonkar vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 2649 ALL

Citation : 2017 Latest Caselaw 2649 ALL
Judgement Date : 25 July, 2017

Allahabad High Court

Babu Ram Sonkar vs State Of U.P. Through Prin. Secy. ... on 25 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 238 of 2015
 

 
Petitioner :- Babu Ram Sonkar
 
Respondent :- State Of U.P. Through Prin. Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Sumit K.Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Cases have been called in revised. Neither any counsel for private parties is present nor any Standing Counsel, except Sri Mohit Jauhari, is present. However, he states that no file has been received from Chief Standing Counsel's Office, therefore, he is not in position to assist the Court.

2. In the circumstances, we have no option but to retire in Chambers without passing any order.

Order Date :- 25.7.2017

Pachhere/-

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