Mishra Premlata Devi vs State Of U.P. Through Secy. Basic ...
2019 Latest Caselaw 210 ALL

Citation : 2019 Latest Caselaw 210 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Mishra Premlata Devi vs State Of U.P. Through Secy. Basic ... on 26 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 4965 of 2012
 

 
Petitioner :- Mishra Premlata Devi
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Counsel for Petitioner :- Santosh Mishra
 
Counsel for Respondent :- C.S.C.,A.M.Tripathi,Pradeep Kumar Singh'Bisen
 

 
Hon'ble Rajnish Kumar,J.

A request has been made on behalf of petitioner for adjournment of the case so as to inform the petitioner to engage another counsel as the learned counsel for the petitioner is engaged by the State.

On his request the case is adjourned for the day.

List after two weeks.

Order Date :- 26.2.2019

psd

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