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Govind Sharma vs U.P.State Social Welfare ...
2017 Latest Caselaw 400 ALL

Citation : 2017 Latest Caselaw 400 ALL
Judgement Date : 10 May, 2017

Allahabad High Court
Govind Sharma 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. - 5294 of 2001
 

 
Petitioner :- Govind Sharma
 
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,Lalit Mohan Joshi
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Restoration application is allowed.

The writ petition is restored to its original number.

Order Date :- 10.5.2017

psd

(Vivek Chaudhary,J.)

.

Case :- SERVICE SINGLE No. - 5294 of 2001

Petitioner :- Govind Sharma

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,Lalit Mohan Joshi

Hon'ble Vivek Chaudhary,J.

Arguments heard.

Judgment reserved.

Order Date :- 10.5.2017

psd

(Vivek Chaudhary,J.)

 

 

 
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