Shrawan Kumar Pathak And 2 Ors. vs State Of U.P. Thru Its ...
2019 Latest Caselaw 625 ALL

Citation : 2019 Latest Caselaw 625 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Shrawan Kumar Pathak And 2 Ors. vs State Of U.P. Thru Its ... on 6 March, 2019

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- MISC. SINGLE No. - 6366 of 2015
 

 
Petitioner :- Shrawan Kumar Pathak And 2 Ors.
 
Respondent :- State Of U.P. Thru Its Secy.Deptt.Of Panchayati Raj Lko.&Ors
 
Counsel for Petitioner :- Shree Chandra Mishra,Nripendra Mishra
 
Counsel for Respondent :- C.S.C.,Aprajita Bansal,Bhupendra Veer Singh
 

 
Hon'ble Karunesh Singh Pawar,J.

Adjourned on the illness slip of Sri Bhupendra Veer Singh, learned counsel for the opposite party.

List on 25.03.2019.

Learned counsel for the petitioner has opposed the illness of Sri Bhupendra Veer Singh. It is made clear that on 25.03.2019 no adjourment shall be taken by the learned counsel for the opposite party.

Order Date :- 6.3.2019

psd

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