Ravi Shanker Mishra vs State Of U.P. Thru Secy.Secondary ...
2019 Latest Caselaw 214 ALL

Citation : 2019 Latest Caselaw 214 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Ravi Shanker Mishra vs State Of U.P. Thru Secy.Secondary ... on 26 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 5551 of 2013
 

 
Petitioner :- Ravi Shanker Mishra
 
Respondent :- State Of U.P. Thru Secy.Secondary Edu.Govt.Of U.P. & Ors.
 
Counsel for Petitioner :- Ramesh Pandey,Ashutosh Shahi,Pradeep Chandola
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Sri Pradeep Chandola, learned counsel for the petitioner states that he is not well and not in a position to argue the case. He prays for adjournment.

On his request the case is adjourned for the day.

List in next cause list.

Order Date :- 26.2.2019

psd

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