Raj Kumar Saxena vs State Of U.P. Through Prin. Secy. ...
2019 Latest Caselaw 373 ALL

Citation : 2019 Latest Caselaw 373 ALL
Judgement Date : 1 March, 2019

Allahabad High Court

Raj Kumar Saxena vs State Of U.P. Through Prin. Secy. ... on 1 March, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 7252 of 2012
 

 
Petitioner :- Raj Kumar Saxena
 
Respondent :- State Of U.P. Through Prin. Secy. Higher Edu. Lko. & Ors.
 
Counsel for Petitioner :- Anand Mani Tripathi
 
Counsel for Respondent :- C.S.C.,S.P.Shukla,Savitra Vardhan Singh
 

 
Hon'ble Rajnish Kumar,J.

Sri Amit Tewari, holding brief of Sri A.M. Tripathi, learned counsel for the petitioner stated that he could not prepare the case and prayed for adjournment of the case.

On his request, list in next cause list.

Order Date :- 1.3.2019

psd

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