Krishna Kumar Awasthi vs Collector Lucknow And Ors
2017 Latest Caselaw 1222 ALL

Citation : 2017 Latest Caselaw 1222 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

Krishna Kumar Awasthi vs Collector Lucknow And Ors on 25 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 6127 of 2010
 

 
Petitioner :- Krishna Kumar Awasthi
 
Respondent :- Collector Lucknow And Ors
 
Counsel for Petitioner :- C.B.Chaubey,Harsh Awasthi,Pramod Kumar Pandey
 
Counsel for Respondent :- C.S.C.,K.S.Pawar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 50776 of 2017)

1. Issue notice.

2. It has been informed that notice has already been served in the office of learned Standing Counsel.

3. In view of the above, learned counsel for the petitioner is not required to take fresh steps for service on opposite parties.

4. Objection, if any, may be filed within a week.

5. List immediately thereafter.

Order Date :- 25.5.2017

Pachhere/-

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