Muktesh Mohan Srivastava vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 2780 ALL

Citation : 2017 Latest Caselaw 2780 ALL
Judgement Date : 28 July, 2017

Allahabad High Court

Muktesh Mohan Srivastava vs State Of U.P. Through Prin. Secy. ... on 28 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1597 of 2015
 

 
Petitioner :- Muktesh Mohan Srivastava
 
Respondent :- State Of U.P. Through Prin. Secy. Medical Health & Family We
 
Counsel for Petitioner :- Somesh Tripathi,Manuji Upadhyay,Ramesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,A.S.G.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Ramesh Kumar Srivastava, learned counsel for petitioner has sought adjournment of the ground of his illness.

2. Passed over for the day.

Order Date :- 28.7.2017

Pachhere/-

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