Anil Kumar vs State Of U.P.Through Secy Cane And ...
2017 Latest Caselaw 1128 ALL

Citation : 2017 Latest Caselaw 1128 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Anil Kumar vs State Of U.P.Through Secy Cane And ... on 24 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1541 of 2003
 

 
Petitioner :- Anil Kumar
 
Respondent :- State Of U.P.Through Secy Cane And 4 Ors
 
Counsel for Petitioner :- O.P.Srivastava
 
Counsel for Respondent :- C.S.C.,K.S. Pawar
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for respondent Sri K.S. Pawar has sent illness slip. The case is adjourned for today.

List peremptorily in next cause list.

Order Date :- 24.5.2017

psd

(Vivek Chaudhary,J.)

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