Dharmendra Singh And Others vs State Of U.P. And Others
2011 Latest Caselaw 6574 ALL

Citation : 2011 Latest Caselaw 6574 ALL
Judgement Date : 16 December, 2011

Allahabad High Court

Dharmendra Singh And Others 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. - 51269 of 2011
 

 
Petitioner :- Dharmendra Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Gautam Baghel,P.S. Baghel
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari,Saumitra Singh
 

 
Hon'ble Rajes Kumar,J.

On the request of Sri Neeraj Tiwari, Advocate, put up on Monday (19.12.2011). Sri Neeraj Tiwari may verify from the counter affidavit, filed by respondent nos. 5 and 6, that the necessary affiliation has been granted under Section 37 (2) of the Act in respect of the claimed seats and in case if the claim of the college is found to be correct, he may direct the University to declare the result of the petitioner.

Order Date :- 16.12.2011

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