Nadeem Ali vs State Of U.P.Through Secy.Rural ...
2017 Latest Caselaw 917 ALL

Citation : 2017 Latest Caselaw 917 ALL
Judgement Date : 19 May, 2017

Allahabad High Court

Nadeem Ali vs State Of U.P.Through Secy.Rural ... on 19 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 2848 of 2003
 

 
Petitioner :- Nadeem Ali
 
Respondent :- State Of U.P.Through Secy.Rural Engineering And 2 Ors
 
Counsel for Petitioner :- Anwar Ashfaq
 
Counsel for Respondent :- C.S.C.,Dr.R.K.Srivastava
 

 
Hon'ble Vivek Chaudhary,J.

Learned counsel for petitioner Sri Anwar Ashfaq has sent illness. The case is adjourned for today.

List peremptorily in next cause list.

Order Date :- 19.5.2017

psd

(Vivek Chaudhary,J.)

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