Rakesh Pratap Singh vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 2651 ALL

Citation : 2017 Latest Caselaw 2651 ALL
Judgement Date : 25 July, 2017

Allahabad High Court

Rakesh Pratap Singh 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. - 186 of 2015
 

 
Petitioner :- Rakesh Pratap Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Home Lko. & Ors.
 
Counsel for Petitioner :- Badri Prasad Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Badri Prasad Singh, learned counsel for petitioner has sough adjournment on the ground of his illness.

2. Passed over for the day.

3. List in the next cause list.

Order Date :- 25.7.2017

Pachhere/-

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