Mohd. Asif vs State Of U.P Prin Secy., ...
2019 Latest Caselaw 1853 ALL

Citation : 2019 Latest Caselaw 1853 ALL
Judgement Date : 28 March, 2019

Allahabad High Court

Mohd. Asif vs State Of U.P Prin Secy., ... on 28 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 38086 of 2018
 
Petitioner :- Mohd. Asif
 
Respondent :- State Of U.P Prin Secy., Medical,Health & Welfare Wel. & Ors
 
Counsel for Petitioner :- Shishir Chandra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioner has filed steps, today in the Court, the same is taken on record.

Office to proceed accordingly.

List the petition in the next cause list.

Interim order, if any, to continue till the next date of listing.

Order Date :- 28.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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