Dr.Mirza Qaiser Baig vs State Of ...
2019 Latest Caselaw 3086 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 26029 of 2018
 
Petitioner :- Dr.Mirza Qaiser Baig
 
Respondent :- State Of U.P.Thru.Prin.Secy.Deptt.Of Medical Education &Ors.
 
Counsel for Petitioner :- Anupam Mehrotra
 
Counsel for Respondent :- C.S.C.,Sanjay Bhasin
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

Sri Kshitij Mishra, Advocate holding brief of Sri Sanjay Bhasin, learned counsel for the opposite party Nos.1, 2 & 3, has apprised the Court that Sri Bhasin is on legs in another Court, therefore, the matter may be adjourned for sometime.

Since Sri Anupam Mehrotra, learned counsel for the petitioner has made mentioned in the morning pressing urgency in the matter and he is again pressing the matter submitting that the petitioner is not even getting his salary, therefore, list / put up this matter in the additional cause list on 19.04.2019 and it will be taken up just after fresh cases.

Interim order, if any, to continue till the next date of listing.

Order Date :- 17.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]