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Dr. Nishith Rai {After Fresh} vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 6465 ALL

Citation : 2017 Latest Caselaw 6465 ALL
Judgement Date : 7 November, 2017

Allahabad High Court
Dr. Nishith Rai {After Fresh} vs State Of U.P. Thru. Prin. Secy. ... on 7 November, 2017
Bench: Vikram Nath, Abdul Moin



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SERVICE BENCH No. - 19231 of 2017
 

 
Petitioner :- Dr. Nishith Rai {After Fresh}
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Handicap Welfare &
 
Counsel for Petitioner :- Laltaprasad Misra,Gaurav Mehrotra
 
Counsel for Respondent :- C.S.C.,Brijesh Kumar Shukla,Ravi Singh Sisodiya
 

 
Hon'ble Vikram Nath,J.

Hon'ble Abdul Moin,J.

Arguments of Dr. L. P. Mishra assisted by Sri Gaurav Mehrotra, learned counsel for petitioner have concluded.

The arguments of Sri Raghavendra Singh, learned Advocate General for the State-respondents are continuing.

Put up tomorrow, i.e. 08.11.2017 in the additional cause list to be taken up immediately after fresh.

Order Date :- 7.11.2017

psd

[Abdul Moin, J.] [Vikram Nath, J.]

 

 

 
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