Naresh Chand Pandey vs Madhyamik Shiksha Parishad
2017 Latest Caselaw 5432 ALL

Citation : 2017 Latest Caselaw 5432 ALL
Judgement Date : 12 October, 2017

Allahabad High Court

Naresh Chand Pandey vs Madhyamik Shiksha Parishad on 12 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- SECOND APPEAL No. - 928 of 2002
 

 
Appellant :- Naresh Chand Pandey
 
Respondent :- Madhyamik Shiksha Parishad
 
Counsel for Appellant :- B.D. Mandhyan,Satish Mandhyan
 

 
Hon'ble Bachchoo Lal,J.

Learned Standing Counsel pointed out that Sri B.D. Mandhyan and Sri Satish Mandhyan, learned counsel for the appellant are no more.

Issue notice to the appellant to engage another counsel returnable at an early date.

List after service of notice upon the appellant.

Order Date :- 12.10.2017

Gss

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