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Satish Kumar vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 5751 ALL

Citation : 2017 Latest Caselaw 5751 ALL
Judgement Date : 25 October, 2017

Allahabad High Court
Satish Kumar vs State Of U.P. Through Prin. Secy. ... on 25 October, 2017
Bench: Sanjay Harkauli



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 3476 of 2007
 

 
Petitioner :- Satish Kumar
 
Respondent :- State Of U.P. Through Prin. Secy. Foof And Civil Supplies
 
Counsel for Petitioner :- R.K.Dwivedi
 
Counsel for Respondent :- C.S.C.,Awadhesh Kumar,Gauri Shanker Maurya,Umesh Kr. Shukla
 

 
Hon'ble Sanjay Harkauli,J.

1. Sri Awadhesh Kumar, learned counsel for respondent no. 3 who has filed impleadment appliction is on sanctioned leave.

2. Objection, if any, to the impleadment application may file within three weeks.

3. List immediately thereafter.

Order Date :- 25.10.2017

Pachhere/-

 

 

 
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