Hari Nandan Prasad Tripathi vs State Of U.P.Through Principal ...
2017 Latest Caselaw 1354 ALL

Citation : 2017 Latest Caselaw 1354 ALL
Judgement Date : 29 May, 2017

Allahabad High Court

Hari Nandan Prasad Tripathi vs State Of U.P.Through Principal ... on 29 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 895 of 2002
 

 
Petitioner :- Hari Nandan Prasad Tripathi
 
Respondent :- State Of U.P.Through Principal Secy.
 
Counsel for Petitioner :- K.K.Singh
 
Counsel for Respondent :- C.S.C.,Akhilesh Kumar Srivastava,Prabhakar Tiwari,Puneet Chandra
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for petitioner Sri K.K. Singh has sent illness slip. The case is adjourned for today.

List in next cause list.

No further adjournment shall be granted on the next date of listing. It is expected that learned counsel for petitioner will make arrangements for arguments of the case.

Order Date :- 29.5.2017

psd

(Vivek Chaudhary,J.)

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