C/M Of D.A.V. Inter College And ... vs State Of U.P. And Others
2017 Latest Caselaw 4227 ALL

Citation : 2017 Latest Caselaw 4227 ALL
Judgement Date : 11 September, 2017

Allahabad High Court

C/M Of D.A.V. Inter College And ... vs State Of U.P. And Others on 11 September, 2017

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 40341 of 2012
 
Petitioner :- C/M Of D.A.V. Inter College And Another
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- G.K. Singh,Anurag Pathak,Harshit Pathak,V.K. Singh
 
Counsel for Respondent :- C.S.C.,Ashok Khare,Lalji Pandey,Siddharth Khare
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Sri Siddharth Khare, learned counsel appearing on behalf of contesting respondent submits that in case the impugned order is being upheld by this Court, the contesting respondent would be no grievance and the matter is liable to be remitted back.

Put up this matter on 14.9.2017.

Order Date :- 11.9.2017

G.S

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