Kamal Singh vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 2653 ALL

Citation : 2017 Latest Caselaw 2653 ALL
Judgement Date : 25 July, 2017

Allahabad High Court

Kamal 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. - 226 of 2015
 

 
Petitioner :- Kamal Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Shiv Nath Goswami
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Shiv Nath Goswami, 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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