CHAUDHARI HAIDER HUSSAIN AND OTHERS Vs. APAR AYUKT (PRASHASAN), LUCKNOW DIVISION, LUCKNOW & OTHERS
LAWS(ALL)-2016-4-162
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on
April 11,2016
Chaudhari Haider Hussain And Others
Appellant
VERSUS
Apar Ayukt (Prashasan), Lucknow Division, Lucknow And Others
Respondents
JUDGEMENT
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(1.) Matter is taken in revised cause list.
(2.) None appeared on behalf of opposite parties no. 6 to 8.
(3.) Heard Sri Yogesh Keserwani, learned counsel for the petitioners, learned Standing Counsel for opposite parties no. 1 to 3, Sri Mahfooz Alam, learned counsel for opposite parties no. 4 and 5/ contesting respondents and perused the record.;
(2.) None appeared on behalf of opposite parties no. 6 to 8.
(3.) Heard Sri Yogesh Keserwani, learned counsel for the petitioners, learned Standing Counsel for opposite parties no. 1 to 3, Sri Mahfooz Alam, learned counsel for opposite parties no. 4 and 5/ contesting respondents and perused the record.;
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