Anoop Kumar Shukla vs State Of U.P.Through Its ...
2017 Latest Caselaw 1118 ALL

Citation : 2017 Latest Caselaw 1118 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Anoop Kumar Shukla vs State Of U.P.Through Its ... on 24 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1236 of 2003
 

 
Petitioner :- Anoop Kumar Shukla
 
Respondent :- State Of U.P.Through Its Prin.Secy.Health And 3 Ors
 
Counsel for Petitioner :- Vagish Tiwari,H.G.S. Parihar,Manish Kumar,P. Bisht,Yogesh Tewari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for respondent states that he has received instructions today only. He prays that the matter may be adjourned for today.

List in second week of July, 2017.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 24.5.2017

psd

(Vivek Chaudhary,J.)

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