BALWANT Vs. PROVINCIAL CO-OPERATIVE FEDERATION OF U.P. AND ORS.
LAWS(ALL)-2015-11-147
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on
November 26,2015
BALWANT
Appellant
VERSUS
Provincial Co -Operative Federation Of U.P. And Ors.
Respondents
JUDGEMENT
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(1.) Notice on behalf of opposite parties has been accepted by Mr. Shiresh Kumar, Advocate.
(2.) Heard Mr. Shishir Chandra, learned Counsel for the petitioner and Mr. Shiresh Kumar, learned counsel for the opposite parties.
(3.) With the consent of learned counsel for the parties, the writ petition is being disposed of finally at the admission stage itself.;
(2.) Heard Mr. Shishir Chandra, learned Counsel for the petitioner and Mr. Shiresh Kumar, learned counsel for the opposite parties.
(3.) With the consent of learned counsel for the parties, the writ petition is being disposed of finally at the admission stage itself.;
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