Smt.Sushila Devi vs State Of U.P.Through Its Secy For ...
2017 Latest Caselaw 480 ALL

Citation : 2017 Latest Caselaw 480 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Smt.Sushila Devi vs State Of U.P.Through Its Secy For ... on 11 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6045 of 2001
 

 
Petitioner :- Smt.Sushila Devi
 
Respondent :- State Of U.P.Through Its Secy For Mahila Evam Bal Vikas
 
Counsel for Petitioner :- Anoop Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

The cases of Sri Anoop Kumar are adjourned on sanctioned leave till 25.05.2017.

List peremptorily on 27.05.2017.

Order Date :- 11.5.2017

psd

(Vivek Chaudhary,J.)

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