J.M. Prasad vs Union Of India Thoru The ...
2017 Latest Caselaw 2665 ALL

Citation : 2017 Latest Caselaw 2665 ALL
Judgement Date : 25 July, 2017

Allahabad High Court

J.M. Prasad vs Union Of India Thoru The ... 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. - 282 of 2015
 

 
Petitioner :- J.M. Prasad
 
Respondent :- Union Of India Thoru The Secy.Ministry Of Textiles And Ors.
 
Counsel for Petitioner :- Dharmesh Sinha
 
Counsel for Respondent :- A.S.G.,Raj Kumar Singh
 

 
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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