RAM CHANDRA SRIVASTAVA Vs. VIITH ADDL DISTRICT JUDGE BARABANKI

LAWS(ALL)-2011-2-134

HIGH COURT OF ALLAHABAD (AT: LUCKNOW)

Decided on February 09,2011

RAM CHANDRA SRIVASTAVA Appellant

VERSUS

VLLTH ADDL. DISTRICT JUDGE BARABANKI Respondents

JUDGEMENT

- (1.) Matter is taken in the revised cause list.
(2.) None present on behalf of the Respondents.
(3.) Heard Sri U.S. Sahai, counsel for the Petitioner.;

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