Ram Naresh Kumar Jaiswal vs State Of U.P. Thru Principal ...
2019 Latest Caselaw 4255 ALL

Citation : 2019 Latest Caselaw 4255 ALL
Judgement Date : 8 May, 2019

Allahabad High Court

Ram Naresh Kumar Jaiswal vs State Of U.P. Thru Principal ... on 8 May, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 9694 of 2002
 

 
Petitioner :- Ram Naresh Kumar Jaiswal
 
Respondent :- State Of U.P. Thru Principal Secretary Planning Lucknow
 
Counsel for Petitioner :- Ashok Kr. Srivastava,Rajeev Ojha,Shashi Nandan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Re : Civil Misc. Amendment Application No.Nil of 2010 (dated 14.8.2010)

Heard counsel for the parties.

The amendment application is allowed.

Counsel for the petitioner is permitted to incorporate the amendment during the course of the day.

As jointly prayed, put up tomorrow.

(Manoj Kumar Gupta, J.)

Order Date :- 8.5.2019

skv

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