Sri Ram vs State Of U.P.Through Collector ...
2017 Latest Caselaw 53 ALL

Citation : 2017 Latest Caselaw 53 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

Sri Ram vs State Of U.P.Through Collector ... on 4 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. - 6892 of 2005
 

 
Petitioner :- Sri Ram
 
Respondent :- State Of U.P.Through Collector And 3 Others
 
Counsel for Petitioner :- Govind Saran Nigam
 
Counsel for Respondent :- C.S.C.,Mohammad Saeed-Ii,R.N.Gupta
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Shri Govind Saran Nigam, learned counsel for the petitioner has sought adjournment on the ground of his illness.

2. List again.

Order Date :- 4.5.2017

Pachhere/-

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