Smt. Fasiha Khatoon vs Nagar Panchayat, Mahona, ...
2017 Latest Caselaw 924 ALL

Citation : 2017 Latest Caselaw 924 ALL
Judgement Date : 19 May, 2017

Allahabad High Court

Smt. Fasiha Khatoon vs Nagar Panchayat, Mahona, ... on 19 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6190 of 2001
 

 
Petitioner :- Smt. Fasiha Khatoon
 
Respondent :- Nagar Panchayat, Mahona, District Lucknow, Through Its, Exec
 
Counsel for Petitioner :- P.L.Mishra,Anil Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,Shailendra Singh Chauhan
 

 
Hon'ble Vivek Chaudhary,J.

This case was listed on 11.5.2017, when the cases of sri Anil Kumar Tripathi, learned counsel for petitioner were adjourned as he is on sanctioned leave till 1l5.05.2017 and the case was directed to be listed peremptorily in next cause list. Today again Sri Anil Kumar Tripathi has sent illness slip.

In the interest of justice, the case is adjourned for today and is directed to list peremptorily in next cause list. No further adjournment shall be granted on the next date of listing.

Order Date :- 19.5.2017

psd

(Vivek Chaudhary,J.)