Chandra Shekhar Upadhyay vs State Of U.P. Thru Prin.Secy. ...
2017 Latest Caselaw 5776 ALL

Citation : 2017 Latest Caselaw 5776 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Chandra Shekhar Upadhyay vs State Of U.P. Thru Prin.Secy. ... on 25 October, 2017

Bench: Sanjay Harkauli




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1271 of 2004
 
Petitioner :- Chandra Shekhar Upadhyay
 
Respondent :- State Of U.P. Thru Prin.Secy. Education & 7 Ors.
 
Counsel for Petitioner :- Virendra Kumar Shukla
 
Counsel for Respondent :- C.S.C.,J.B.S. Rathaur,Manish Kumar,Mohd. Abid Ali,Pt.S.Chandra,Smt. Nalini Jain
 

 
Hon'ble Sanjay Harkauli,J.

1. Sri Virendra Kumar Shukla, learned counsel for petitioner has sought adjournment on the ground of his illness.

2. Passed over for the day.

3. List in the next cause list.

Order Date :- 25.10.2017

Pachhere/-

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