Jai Prakash Vishwakarma vs State Of Uttar Pradesh Through ...
2017 Latest Caselaw 3935 ALL

Citation : 2017 Latest Caselaw 3935 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Jai Prakash Vishwakarma vs State Of Uttar Pradesh Through ... on 1 September, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 17899 of 2017
 

 
Petitioner :- Jai Prakash Vishwakarma
 
Respondent :- State Of Uttar Pradesh Through Principal Secretary Revenue D
 
Counsel for Petitioner :- Shrawan Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Shrawan Kumar, learned counsel for respondent has sought adjournment on the ground of his illness.

2. Passed over for the day.

Order Date :- 1.9.2017

Pachhere/-

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