Deena Nath vs State Of U.P.Through ...
2017 Latest Caselaw 1131 ALL

Citation : 2017 Latest Caselaw 1131 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Deena Nath vs State Of U.P.Through ... on 24 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1834 of 2002
 

 
Petitioner :- Deena Nath
 
Respondent :- State Of U.P.Through Secy.Educaiton And 4 Ors.
 
Counsel for Petitioner :- Amit Chandra,Krishna Kumar Singh
 
Counsel for Respondent :- C.S.C.,Ajay Pratap Singh,J.K.Sinha,M K Pandey,Manoj Kumar Pandey,Sachin Srivastava
 

 
Hon'ble Vivek Chaudhary,J.

The case is called in the revised list. Learned counsel for petitioner is present, but no one is present for respondents.

In the interest of justice, the case is passed over for today.

List peremptorily in next cause list.

Order Date :- 24.5.2017

psd

(Vivek Chaudhary,J.)

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