Smt. Ram Raji vs A.D.J., Allahabad & Others
2017 Latest Caselaw 6211 ALL

Citation : 2017 Latest Caselaw 6211 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Smt. Ram Raji vs A.D.J., Allahabad & Others on 2 November, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 576 of 1994
 

 
Appellant :- Smt. Ram Raji
 
Respondent :- A.D.J., Allahabad & Others
 
Counsel for Appellant :- S.S. Shukla
 
Counsel for Respondent :- Shamir Sharma
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Learned counsel for the appellant may serve a notice in writing on Sri Samir Sharma, to the effect that the matter shall be taken up tomorrow.

In the event, Sri Samir Sharma has no instructions in the matter, the notice shall be served on Sri S.K. Mishra, the current counsel for the U.P.S.R.T.C.

Put up tomorrow i.e. 03rd November, 2017.

Order Date :- 2.11.2017

Ishan

Download the LatestLaws.com Mobile App