Mahesh Chandra Srivastava vs Union Of India Throu Its ...
2017 Latest Caselaw 2655 ALL

Citation : 2017 Latest Caselaw 2655 ALL
Judgement Date : 25 July, 2017

Allahabad High Court

Mahesh Chandra Srivastava vs Union Of India Throu Its ... 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. - 274 of 2015
 

 
Petitioner :- Mahesh Chandra Srivastava
 
Respondent :- Union Of India Throu Its Secy.Ministry Of Mines And Ors.
 
Counsel for Petitioner :- Yogesh Chandra Srivastava
 
Counsel for Respondent :- A.S.G.,Kaushik Chatterji,S.B.Pandey
 

 
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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