Lal Ji Verma vs Union Of India Through Secy. ...
2017 Latest Caselaw 4044 ALL

Citation : 2017 Latest Caselaw 4044 ALL
Judgement Date : 6 September, 2017

Allahabad High Court

Lal Ji Verma vs Union Of India Through Secy. ... on 6 September, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1455 of 2014
 

 
Petitioner :- Lal Ji Verma
 
Respondent :- Union Of India Through Secy. Deptt. Of Posts New Delhi & Ors
 
Counsel for Petitioner :- Amar Nath Dubey
 
Counsel for Respondent :- A.S.G.,Mahendra Kumar Misra
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Amar Nath Dubey, learned counsel for petitioner has sought adjournment on the ground of his illness.

2. Passed over for the day.

3. Put up tomorrow, i.e 07.09.2017

Order Date :- 6.9.2017

Pachhere/-

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