Tirath Raj vs State Of U.P. Through Secy. Matsya ...
2018 Latest Caselaw 809 ALL

Citation : 2018 Latest Caselaw 809 ALL
Judgement Date : 22 May, 2018

Allahabad High Court

Tirath Raj vs State Of U.P. Through Secy. Matsya ... on 22 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 548 of 2015
 
Petitioner :- Tirath Raj
 
Respondent :- State Of U.P. Through Secy. Matsya Deptt. Fisheries Lko. & O
 
Counsel for Petitioner :- Ashwani Kumar,Ramesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,P.S.Bajpai
 

 
Hon'ble Rajesh Singh Chauhan,J.

Since learned counsel for the opposite parties, Sri P.S. Bajpai, has sent illness slip, therefore, the case is adjourned for today.

List/ put up this case on 25.05.2018.

Learned counsel for the petitioner shall inform in writing about the date fixed to the learned counsel for the opposite parties.

Order Date :- 22.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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