Madan Mohan Tripathi vs State Of U.P. Thru. Secy. ...
2019 Latest Caselaw 1624 ALL

Citation : 2019 Latest Caselaw 1624 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Madan Mohan Tripathi vs State Of U.P. Thru. Secy. ... on 26 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 30256 of 2018
 
Petitioner :- Madan Mohan Tripathi
 
Respondent :- State Of U.P. Thru. Secy. Co-Operative & Ors.
 
Counsel for Petitioner :- Narendra Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

It has been informed that this Court has directed on 12.10.2018 for connection of Writ Petition No.18999 (S/S) of 2018 but the said writ petition has not been connected. However, Writ Petition No.19296 (S/S) of 2018 has been tagged with this writ petition, which is wrongly connected/tagged.

Therefore, list this petition in the week commencing 08.04.2019 along with Writ Petition No.18999(S/S) of 2018 in place of Writ Petition No.19296 (S/S) of 2019.

The Writ Petition No.19296 (S/S) of 2018 be disconnected from this writ petition.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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2019 Latest Caselaw 1624 ALL

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2019 Latest Caselaw 1624 ALL