Rampal vs State Of U.P.Through Prinicpal ...
2017 Latest Caselaw 914 ALL

Citation : 2017 Latest Caselaw 914 ALL
Judgement Date : 19 May, 2017

Allahabad High Court

Rampal vs State Of U.P.Through Prinicpal ... on 19 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1505 of 2003
 

 
Petitioner :- Rampal
 
Respondent :- State Of U.P.Through Prinicpal Secy.Lok Nirman Vibhag & Ors
 
Counsel for Petitioner :- Ganga Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

On 11.5.2017 on the request of learned counsel for petitioner, it was directed to list peremptorily in next cause list. However, today learned counsel for petitioner has sent illness slip.

In the interest of justice, list peremptorily in next cause list.

No further adjournment shall be granted on next date of listing.

Order Date :- 19.5.2017

psd

(Vivek Chaudhary,J.)

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