Satish Chandra Misra vs State Of U.P.Thru.Addl.Chief ...
2019 Latest Caselaw 1123 ALL

Citation : 2019 Latest Caselaw 1123 ALL
Judgement Date : 13 March, 2019

Allahabad High Court

Satish Chandra Misra vs State Of U.P.Thru.Addl.Chief ... on 13 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 3393 of 2017
 
Petitioner :- Satish Chandra Misra
 
Respondent :- State Of U.P.Thru.Addl.Chief Secy.Housing & Urban Planning
 
Counsel for Petitioner :- Salil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Ram Raj
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioner, Sri Salil Kumar Srivastava, has submitted that in the instant case the pleadings are complete, therefore, the matter may be heard peremptorily.

Since learned counsel for the opposite parties has given his illness slip, therefore, the case is adjourned for today.

List this petition on 27.03.2019 for peremptory hearing.

Order Date :- 13.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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