Vijay Bhan Mishra vs State Of U.P. Through Its Secy. ...
2017 Latest Caselaw 591 ALL

Citation : 2017 Latest Caselaw 591 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Vijay Bhan Mishra vs State Of U.P. Through Its Secy. ... on 12 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5520 of 2001
 

 
Petitioner :- Vijay Bhan Mishra
 
Respondent :- State Of U.P. Through Its Secy. Deptt. Of Higher Education,
 
Counsel for Petitioner :- Madhukar Agarwal,Dr.L.P.Misra,O.P.Misra,Pratibha Shukla,Prem Shankar Shukla
 
Counsel for Respondent :- C.S.C.,Amit Mukherji,Brijendra Singh,D.C. Mukherji,Raj Priya Srivastava,Rajendra Pratap Singh,Sanjay Kumar Srivastava
 

 
Hon'ble Vivek Chaudhary,J.

On request of learned counsel for petitioner, list again peremptorily in next cause list to enable him to prepare the case thoroughly.

Order Date :- 12.5.2017

psd

(Vivek Chaudhary,J.)

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