Vishwa Nath Yadav vs State Of U.P.Through ...
2017 Latest Caselaw 653 ALL

Citation : 2017 Latest Caselaw 653 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

Vishwa Nath Yadav vs State Of U.P.Through ... on 15 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1416 of 2003
 

 
Petitioner :- Vishwa Nath Yadav
 
Respondent :- State Of U.P.Through Secy.Revenue And 4 Ors.
 
Counsel for Petitioner :- Nakul Dubey,Rahul Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Rejoinder affidavit filed on behalf of petitioner today is taken on record.

On request of learned counsel for respondent, the matter is passed for today.

List peremptorily in next cause list showing name of Sri A.M. Tripathi as counsel for petitioner.

Order Date :- 15.5.2017

psd

(Vivek Chaudhary,J.)

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