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Digvijay Singh & Others vs Distt. Inspector Of Schools ...
2017 Latest Caselaw 2822 ALL

Citation : 2017 Latest Caselaw 2822 ALL
Judgement Date : 31 July, 2017

Allahabad High Court
Digvijay Singh & Others vs Distt. Inspector Of Schools ... on 31 July, 2017
Bench: Vivek Chaudhary



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 4117 of 1994
 

 
Petitioner :- Digvijay Singh & Others
 
Respondent :- Distt. Inspector Of Schools Faizabad And Others
 
Counsel for Petitioner :- S.K.Mehrotra,Manjive Shukla,Mrityunjay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Learned counsel for petitioner no. 1 states that  petitioner no.1 had expired in the year 2008. Hence, the writ petition has become infructuous so far as petitioner no.1 is concerned.

So far as petitioner no.2 is concerned, learned counsel prays for adjournment of the case. Accordingly, the case is adjourned for today.

List peremptorily in next cause list to enable learned counsel for petitioner to submit approval letter of petitioner.

Order Date :- 31.7.2017

psd

(Vivek Chaudhary,J.)

 

 

 
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