Phool Singh vs State Of U.P. & Others
2011 Latest Caselaw 6470 ALL

Citation : 2011 Latest Caselaw 6470 ALL
Judgement Date : 13 December, 2011

Allahabad High Court

Phool Singh vs State Of U.P. & Others on 13 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 71658 of 2011
 

 
Petitioner :- Phool Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ravesh Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

There is delay of one year and 22 days as has been reported by the Stamp Reporter. In the entire body of the writ petition complete silence has been maintained in regard to latches. Confronted with this situation, learned counsel for the petitioner requests that reasonable time be accorded to him to explain the delay and latches.

Request made is accepted. List after ten days.

Order Date :- 13.12.2011

SRY

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