Smt. Mandvi Dubey vs State Of U.P. Thru Secy.Secondary ...
2019 Latest Caselaw 3844 ALL

Citation : 2019 Latest Caselaw 3844 ALL
Judgement Date : 30 April, 2019

Allahabad High Court

Smt. Mandvi Dubey vs State Of U.P. Thru Secy.Secondary ... on 30 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 7399 of 2019
 

 
Petitioner :- Smt. Mandvi Dubey
 
Respondent :- State Of U.P. Thru Secy.Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Krishna Madhav Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Krishna Madhav Shukla, learned counsel for the petitioner and Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

Dr. Udai Veer Singh has submitted that today the record is not available, as the authorities were busy in election proceedings so the record could not be made available to him.

List this petition on 16.05.2019. On the said date, the learned Additional Chief Standing Counsel shall produce the record in terms of earlier order.

Order Date :- 30.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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Smt. Mandvi Dubey vs State Of U.P. Thru Secy.Secondary ...
2019 Latest Caselaw 3844 ALL

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Smt. Mandvi Dubey vs State Of U.P. Thru Secy.Secondary ...2019 Latest Caselaw 3844 ALL

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Smt. Mandvi Dubey vs State Of U.P. Thru Secy.Secondary ...
2019 Latest Caselaw 3844 ALL