Upendra Pratap Singh vs State Of U.P.Throu.Secy.Primary ...
2017 Latest Caselaw 3956 ALL

Citation : 2017 Latest Caselaw 3956 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Upendra Pratap Singh vs State Of U.P.Throu.Secy.Primary ... on 1 September, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL No. - 449 of 2014
 

 
Appellant :- Upendra Pratap Singh
 
Respondent :- State Of U.P.Throu.Secy.Primary Edu.U.P.Sectt.Lko.And Ors.
 
Counsel for Appellant :- Mayankar Singh
 
Counsel for Respondent :- C.S.C.,Sudhir Kumar,Vindhyawashini Kumar
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Mayankar Singh, learned counsel for appellant 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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