Raj Mani Tewari vs State Of U.P. Thru. Secy. Higher ...
2019 Latest Caselaw 2169 ALL

Citation : 2019 Latest Caselaw 2169 ALL
Judgement Date : 30 March, 2019

Allahabad High Court

Raj Mani Tewari vs State Of U.P. Thru. Secy. Higher ... on 30 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 19756 of 2018
 
Petitioner :- Raj Mani Tewari
 
Respondent :- State Of U.P. Thru. Secy. Higher Secondary Edu. & Ors.
 
Counsel for Petitioner :- Shobh Nath Pandey
 
Counsel for Respondent :- C.S.C.,R.K.S. Suryavanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Let fresh notice be issued to the opposite party No.5, returnable at an early date, for which, necessary steps be taken within a week.

Office to proceed accordingly.

Order Date :- 30.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

Download the LatestLaws.com Mobile App