Deoki Prasad vs Union Of India And 2 Others
2019 Latest Caselaw 4205 ALL

Citation : 2019 Latest Caselaw 4205 ALL
Judgement Date : 7 May, 2019

Allahabad High Court

Deoki Prasad vs Union Of India And 2 Others on 7 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 7129 of 2019
 

 
Petitioner :- Deoki Prasad
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Amardeo Singh,Santosh Kumar Mishra
 
Counsel for Respondent :- Vikash Chandra Tripathi
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Learned counsel for the petitioner wants time to produce material to show that the porter license is transferable and can be sold.

As prayed, list in the next cause list.

Order Date :- 7.5.2019

Pramod Tripathi

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