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Nand Lal Jaiswal vs Union Of India Thr.Secy.Ministry ...
2018 Latest Caselaw 1781 ALL

Citation : 2018 Latest Caselaw 1781 ALL
Judgement Date : 30 July, 2018

Allahabad High Court
Nand Lal Jaiswal vs Union Of India Thr.Secy.Ministry ... on 30 July, 2018
Bench: Vikram Nath, Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- MISC. BENCH No. - 6070 of 2013
 
Petitioner :- Nand Lal Jaiswal
 
Respondent :- Union Of India Thr.Secy.Ministry Of Enternal Affairs & Ors.
 
Counsel for Petitioner :- N.L. Jaiswal (In Person)
 
Counsel for Respondent :- C.S.C.,A.S.G.,Amit Kr. Singh Bhadauriya,Bireshwar Nath,Nirad Kumar,Pankaj Khare
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Upon an application filed by the petitioner by order dated 06.07.2018, we had fixed the date for today i.e. 30.07.2018 and directed the office to list this matter.

Today, this matter is not shown in the regular list but has come up in the additional cause list. As a result, the counsels for the respondents have no information.

We, accordingly direct that this matter may be listed on 13.08.2018 showing the names of the counsels representing their respective parties.

Order Date :- 30.7.2018

Suresh/

                [Rajesh Singh Chauhan,J.]     [Vikram Nath,J.]

 

 

 
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