Rajesh Khare vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 1674 ALL

Citation : 2019 Latest Caselaw 1674 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Rajesh Khare vs State Of U.P. Thru Prin.Secy. ... on 26 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6373 of 2019
 
Petitioner :- Rajesh Khare
 
Respondent :- State Of U.P. Thru Prin.Secy. Nagar Vikas Lucknow & Ors.
 
Counsel for Petitioner :- Badri Prasad Awasthi,Ashok Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Rishabh Kapoor, learned counsel for the U.P. Jal Nigam has submitted that since his name has not been printed in the cause list, therefore, he could not bring the paper-book of this case.

List this petition in the next week as fresh showing the name of Sri Rishabh Kapoor, Advocate in the cause list as counsel for the opposite parties.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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