Papia Mukherjee vs Union Of India Through Its ...
2017 Latest Caselaw 1061 ALL

Citation : 2017 Latest Caselaw 1061 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Papia Mukherjee vs Union Of India Through Its ... on 23 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6601 of 2001
 

 
Petitioner :- Papia Mukherjee
 
Respondent :- Union Of India Through Its Ministry Of Health And 4 Ors.
 
Counsel for Petitioner :- S.K.Chaudhary,Upendra Nath Mishra
 
Counsel for Respondent :- B.B.Saxena,Amrendra Kumar Bajpai,Dipak Seth,I.B. Singh,Krishna Chandra,Nandita Bharti,Rajendra Singh,Ranjan Roy,S.K.Srivastava
 

 
Hon'ble Vivek Chaudhary,J.

Learned counsel for petitioner has sent information that he is out of station. The case is adjourned for today.

List peremptorily in next cause list.

Order Date :- 23.5.2017

psd

(Vivek Chaudhary,J.)

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