Smt.Kamlesh Maurya vs Bal Vikas Pariyojna Adhikari ...
2018 Latest Caselaw 1421 ALL

Citation : 2018 Latest Caselaw 1421 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Smt.Kamlesh Maurya vs Bal Vikas Pariyojna Adhikari ... on 6 July, 2018

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- SERVICE SINGLE No. - 3340 of 2002
 

 
Petitioner :- Smt.Kamlesh Maurya
 
Respondent :- Bal Vikas Pariyojna Adhikari Mongraura
 
Counsel for Petitioner :- U.K.Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Sri U.K. Pathak, learned counsel for the petitioner contends that Sri Anurag Kumar Singh, Advocate is appearing for the respondent No.2.

No vakalatnama has been filed by Sri Anurag Kumar Singh, Advocate. Consequently, learned counsel for the petitioner may inform Sri Anurag Kumar Singh, Advocate about the pendency of this writ petition.

List in the next cause list.

Order Date :- 6.7.2018

Rakesh

(Abdul Moin, J.)

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