Pawan Kumar Sharma vs Union Of India Through Secy.
2017 Latest Caselaw 4739 ALL

Citation : 2017 Latest Caselaw 4739 ALL
Judgement Date : 20 September, 2017

Allahabad High Court

Pawan Kumar Sharma vs Union Of India Through Secy. on 20 September, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6601 of 2000
 

 
Petitioner :- Pawan Kumar Sharma
 
Respondent :- Union Of India Through Secy.
 
Counsel for Petitioner :- D.S.Misra,Amit Awasthi,Gopal Pandey,Madhur Kant Srivastava,Pankaj Kumar Tiwari,Rama Kant Jaiswal,Sunil Kumar Bajpai
 
Counsel for Respondent :- B.B.Saxena,Shailen Verma
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out in revised list. Learned counsel for petitioner is present. No one is present on behalf of respondents.

In the interest of justice, the case is adjourned for today.

List peremptorily in next cause list.

Order Date :- 20.9.2017

psd

(Vivek Chaudhary,J.)

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