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Allahabad High Court

Govind Sharma vs U.P.State Social Welfare Advisory ... on 10 May, 2017

Author: Vivek Chaudhary

Bench: Vivek Chaudhary

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5294 of 2001
 

 
Petitioner :- Govind Sharma
 
Respondent :- U.P.State Social Welfare Advisory Board Lucknow Th. Chairman
 
Counsel for Petitioner :- Vikas Singh,Brijesh Kumar
 
Counsel for Respondent :- C.S.C.,A.K.Chaturvedi,B.B.Saxena,Lalit Mohan Joshi
 

 
Hon'ble Vivek Chaudhary,J.
 

Cause shown is sufficient. Restoration application is allowed.

The writ petition is restored to its original number.

Order Date :- 10.5.2017 psd (Vivek Chaudhary,J.) .

Case :- SERVICE SINGLE No. - 5294 of 2001 Petitioner :- Govind Sharma Respondent :- U.P.State Social Welfare Advisory Board Lucknow Th. Chairman Counsel for Petitioner :- Vikas Singh,Brijesh Kumar Counsel for Respondent :- C.S.C.,A.K.Chaturvedi,B.B.Saxena,Lalit Mohan Joshi Hon'ble Vivek Chaudhary,J.

Arguments heard.

Judgment reserved.

Order Date :- 10.5.2017 psd (Vivek Chaudhary,J.)