Citation : 2011 Latest Caselaw 3730 ALL
Judgement Date : 11 August, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 22144 of 2009 Petitioner :- Shama Bano Respondent :- State Of U.P. And Others Petitioner Counsel :- S.T. Siddiqui,S.P. Srivastava Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Today file of connected writ petition No.16156 of 2010 has been produced. Said file indicates that in the said case this Court had proceeded to partly allow the writ petition, and had also given certain directions. It has been informed that against the said order, Special Appeal has been filed and the same is pending. In such a situation, it would be much more appropriate that this case is listed after the aforementioned Special Appeal is decided.
Whenever, Special Appeal is decided, liberty is given to the learned counsel for the petitioner to apprise the Registry of the Court in the said direction.
Order Date :- 11.8.2011
SRY
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!