Dr.Vishnu Dayal Agrawal vs U.O.I.Through Secy.Ministry Of ...
2017 Latest Caselaw 3937 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 7788 of 2017
 
Petitioner :- Dr.Vishnu Dayal Agrawal
 
Respondent :- U.O.I.Through Secy.Ministry Of Mines New Delhi & 4 Ors.
 
Counsel for Petitioner :- Praveen Kumar
 
Counsel for Respondent :- A.S.G
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 81152 of 2017)

1.Heard.

2.Delay in filing appeal is explained satisfactorily. It is hereby condoned. The application is accordingly allowed.

3.Let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.

Order Date :- 1.9.2017

Pachhere/-

Case :- SERVICE BENCH No. - 7788 of 2017

Petitioner :- Dr.Vishnu Dayal Agrawal

Respondent :- U.O.I.Through Secy.Ministry Of Mines New Delhi & 4 Ors.

Counsel for Petitioner :- Praveen Kumar

Counsel for Respondent :- A.S.G

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. As requested by learned counsel for petitioner, put up on 07.09.2017.

Order Date :- 1.9.2017

Pachhere/-