Brijendra Swaroop vs State Of U.P.Through Its ...
2017 Latest Caselaw 1138 ALL

Citation : 2017 Latest Caselaw 1138 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Brijendra Swaroop 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. - 6510 of 2001
 

 
Petitioner :- Brijendra Swaroop
 
Respondent :- State Of U.P.Through Its Secy.Medical Education And Anors.
 
Counsel for Petitioner :- B.Godiyal,Ajai Pratap Singh,Deo Prakash Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

The case is listed peremptorily today. On the request of learned counsel for petitioner, again case is passed over for today.

List peremptorily in next cause list. No further adjournment shall be given on the next date of listing.

Order Date :- 24.5.2017

psd

(Vivek Chaudhary,J.)

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