STATE OF U P THRU PRIN SECY IRRIGATION Vs. AFZAL AHMAD KHAN, SUPERINTENDING ENGINEER(RETD ) &
LAWS(ALL)-2018-1-357
HIGH COURT OF ALLAHABAD
Decided on January 11,2018

State Of U P Thru Prin Secy Irrigation Appellant
VERSUS
Afzal Ahmad Khan, Superintending Engineer(Retd ) And Respondents

JUDGEMENT

- (1.) (In Re: C. M. Application No. 126286 of 2017)
(2.) Heard Shri Nitin Mathur, learned Standing Counsel for the applicant/petitioner and Shri Hamendra Pratap, learned counsel for the claimant-respondent.
(3.) This is the review application under Chapter V Rule 12 of Allahabad High Court Rules against the judgment and order dated 12.04.2017 passed in this writ petition by a coordinate Bench of this Court.;


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