Mohd. Ibrahim S/O Late Amzad Ali vs Union Of India Thru Secy. ...
2017 Latest Caselaw 1227 ALL

Citation : 2017 Latest Caselaw 1227 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

Mohd. Ibrahim S/O Late Amzad Ali vs Union Of India Thru Secy. ... 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. - 6929 of 2009
 

 
Petitioner :- Mohd. Ibrahim S/O Late Amzad Ali
 
Respondent :- Union Of India Thru Secy. Communications & Others
 
Counsel for Petitioner :- Sumit K. Srivastava,Sikandar Zulqarnain Khan
 
Counsel for Respondent :- C.Sc..,A.S.G.,Ajay Kumar Singh,Amarnath Singh Baghel,Dinesh Kumar Pandey,R P Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Shri Zulqarnain Khan, learned counsel for the petitioner has sought adjournment on the ground of his illness.

2. Passed over for the day.

3. List again.

Order Date :- 25.5.2017

Pachhere/-

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