Mohammad Yaseen Ansari vs State Of U.P. Through Prin. Secy. ...
2019 Latest Caselaw 317 ALL

Citation : 2019 Latest Caselaw 317 ALL
Judgement Date : 28 February, 2019

Allahabad High Court

Mohammad Yaseen Ansari vs State Of U.P. Through Prin. Secy. ... on 28 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 5884 of 2012
 

 
Petitioner :- Mohammad Yaseen Ansari
 
Respondent :- State Of U.P. Through Prin. Secy. Bhasa Anubhag Lko. & Ors.
 
Counsel for Petitioner :- Sabir Ali,Mohd.Imran Khan,Pramesh Kumar Jaiswal
 
Counsel for Respondent :- C.S.C.,S.B.Pandey
 

 
Hon'ble Rajnish Kumar,J.

On request of learned counsel for the opposite parties, list along with writ petition no. 7251 (S/S) of 2013 in next week.

In the meantime, objections may be filed to the application for amendment.

Order Date :- 28.2.2019

psd

Download the LatestLaws.com Mobile App