Sanjay Kumar Misra vs State Of U.P. Through Secy. ...
2017 Latest Caselaw 722 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1955 of 2001
 

 
Petitioner :- Sanjay Kumar Misra
 
Respondent :- State Of U.P. Through Secy. Medical And Health Services Civi
 
Counsel for Petitioner :- Mohd Yousuf,A.M.Tripathi,Anand Bhargav,Anoop Kumar Bajpai,Dilip Kumar Verma,R.C. Tewari,Rajesh Kumar Verma,S.C.Misra,Sanjay Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Restoration application is allowed.

Writ petition is restored to its original number.

Order Date :- 15.5.2017

psd

(Vivek Chaudhary,J.)

.

Case :- SERVICE SINGLE No. - 1955 of 2001

Petitioner :- Sanjay Kumar Misra

Respondent :- State Of U.P. Through Secy. Medical And Health Services Civi

Counsel for Petitioner :- Mohd Yousuf,A.M.Tripathi,Anand Bhargav,Anoop Kumar Bajpai,Dilip Kumar Verma,R.C. Tewari,Rajesh Kumar Verma,S.C.Misra,Sanjay Kumar

Counsel for Respondent :- C.S.C.

Hon'ble Vivek Chaudhary,J.

Arguments heard.

Judgment reserved.

Order Date :- 15.5.2017

psd

(Vivek Chaudhary,J.)