Rajendra Singh vs State Of U.P. & Others
2011 Latest Caselaw 911 ALL

Citation : 2011 Latest Caselaw 911 ALL
Judgement Date : 6 April, 2011

Allahabad High Court

Rajendra Singh vs State Of U.P. & Others on 6 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 19940 of 2011
 

 
Petitioner :- Rajendra Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Animesh Chatterji
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Office report indicates that there is delay of one year and 32 days in presenting this writ petition. In paragraph 25 of the writ petition totally vague and evasive averments have been made for explaining the delay and latches do not at all inspire any confidence. Confronted with this situation, learned counsel for the petitioner requests that some reasonable time be accorded for filing affidavit with better particular.

Request made is accepted. Two weeks' time is accorded for this purpose.

List after two weeks.

Order Date :- 6.4.2011

SRY

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