Kashi Nath Tiwari vs Union Of India Through General ...
2017 Latest Caselaw 2789 ALL

Citation : 2017 Latest Caselaw 2789 ALL
Judgement Date : 28 July, 2017

Allahabad High Court

Kashi Nath Tiwari vs Union Of India Through General ... 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. - 1191 of 2014
 

 
Petitioner :- Kashi Nath Tiwari
 
Respondent :- Union Of India Through General Manager Northern Railway New
 
Counsel for Petitioner :- Birendra Narayan Shukla
 
Counsel for Respondent :- Pankaj Srivastava,Pratul Kumar Srivastava
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Birendra Narayan Shukla, learned counsel for petitioner is reported to be on sanctioned leaved till 31.07.2017.

2. Passed over for the day.

3. List after expiry of aforesaid sanctioned leave.

Order Date :- 28.7.2017

Pachhere/-

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