Allahabad High Court
State Of U.P. Through Prin. Secy. Deptt. ... vs Bhanu Pratap Singh Yadav & Another on 25 July, 2017
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 203 of 2015 Petitioner :- State Of U.P. Through Prin. Secy. Deptt. Of Home Lko. & 2 Or Respondent :- Bhanu Pratap Singh Yadav & Another Counsel for Petitioner :- C.S.C. Counsel for Respondent :- C.S.C.,Gauri Shankar Singh Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. Cases have been called in revised. Neither any counsel for private parties is present nor any Standing Counsel, except Sri Mohit Jauhari, is present. However, he states that no file has been received from Chief Standing Counsel's Office, therefore, he is not in position to assist the Court.
2. In the circumstances, we have no option but to retire in Chambers without passing any order.
Order Date :- 25.7.2017 Pachhere/-