Vinaya vs State Of U.P.Through Its Prin. ...
2017 Latest Caselaw 1497 ALL

Citation : 2017 Latest Caselaw 1497 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Vinaya vs State Of U.P.Through Its Prin. ... on 31 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. - 10529 of 2010
 

 
Petitioner :- Vinaya
 
Respondent :- State Of U.P.Through Its Prin. Secy. Small Industries Corp.
 
Counsel for Petitioner :- Nilish Anand
 
Counsel for Respondent :- C.S.C.,Prabhat Narain,Vishal Verma
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Nilish Anand, 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 :- 31.5.2017

Pachhere/-

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