Ram Naresh Singh vs U.P.State Social Welfare ...
2017 Latest Caselaw 399 ALL

Citation : 2017 Latest Caselaw 399 ALL
Judgement Date : 10 May, 2017

Allahabad High Court

Ram Naresh Singh vs U.P.State Social Welfare ... on 10 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5293 of 2001
 

 
Petitioner :- Ram Naresh Singh
 
Respondent :- U.P.State Social Welfare Advisory Board Lucknow Th. Chairman
 
Counsel for Petitioner :- Vikas Singh,Brijesh Kumar
 
Counsel for Respondent :- C.S.C.,A.K.Chaturvedi,B.B.Saxena,L.M.Joshi
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Delay condonation and restoration applications are allowed.

The writ petition is restored to its original number.

Order Date :- 10.5.2017

psd

(Vivek Chaudhary,J.)

Case :- SERVICE SINGLE No. - 5293 of 2001

Petitioner :- Ram Naresh Singh

Respondent :- U.P.State Social Welfare Advisory Board Lucknow Th. Chairman

Counsel for Petitioner :- Vikas Singh,Brijesh Kumar

Counsel for Respondent :- C.S.C.,A.K.Chaturvedi,B.B.Saxena,L.M.Joshi

Hon'ble Vivek Chaudhary,J.

Arguments heard.