Abhishek Kumar Tripathi vs State Of U.P. And Others
2011 Latest Caselaw 6545 ALL

Citation : 2011 Latest Caselaw 6545 ALL
Judgement Date : 16 December, 2011

Allahabad High Court

Abhishek Kumar Tripathi vs State Of U.P. And Others on 16 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 56807 of 2010
 

 
Petitioner :- Abhishek Kumar Tripathi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- C.K. Jha,V.M. Tripathi
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari
 

 
Hon'ble Rajes Kumar,J.

Sri Neeraj Tiwari, learned counsel for the respondents states that the Forensic Laboratory requires the University to give more sample of the student for the purpose of verification.

In view of the above, since some more sample of the handwriting is required, the petitioner is directed to appear before the Registrar of the University on Wednesday (21.12.2011). The Registrar is directed to take the sample of the student as desired and furnish the report as directed by this Court within 10 days.

List in first week of January, 2012.

Order Date :- 16.12.2011

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