Kharpattu Ram Shastri vs State Of U.P. Through Prin. Secy. ...
2018 Latest Caselaw 1374 ALL

Citation : 2018 Latest Caselaw 1374 ALL
Judgement Date : 5 July, 2018

Allahabad High Court

Kharpattu Ram Shastri vs State Of U.P. Through Prin. Secy. ... on 5 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 4272 of 2013
 
Petitioner :- Kharpattu Ram Shastri
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Food & Civil Sup
 
Counsel for Petitioner :- Hemant Kumar Mishra,Arti Ganguly
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Hemant Kumar Mishra, learned counsel for the petitioner and the learned Standing Counsel.

After hearing Sri Hemant Kumar Mishra on behalf of the petitioner when the learned Standing Counsel is confronted, he has submitted that he has not prepared the case today and he may be granted sometime to prepare the case.

List in the week commencing 16.07.2018 within twenty cases for peremptory hearing.

Order Date :- 5.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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