Virendra Bhatia Advocates ... vs State Of U.P. Thru Principal ...
2011 Latest Caselaw 42 ALL

Citation : 2011 Latest Caselaw 42 ALL
Judgement Date : 3 March, 2011

Allahabad High Court

Virendra Bhatia Advocates ... vs State Of U.P. Thru Principal ... on 3 March, 2011

Bench: Pradeep Kant, Vedpal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 2197 of 2011
 

 
Petitioner :- Virendra Bhatia Advocates Welfare Society Thru Secy. & Ors.
 
Respondent :- State Of U.P. Thru Principal Secretary Home & Ors.
 
Petitioner Counsel :- Anupam Mehrotra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pradeep Kant,J.

Hon'ble Vedpal,J.

Shri D.K. Upadhaya, learned Chief Standing Counsel says that the C.D. which was given to the State is incidentally blank C.D., on which Sri Anupam Mehrotra, learned counsel for the petitioner has provided a correct copy of the C.D. He says that the matter may be taken up on 10.3.2011 so as to enable him to obtain instructions.

List on 10.3.2011.

Order Date :- 3.3.2011

Tripathi

Download the LatestLaws.com Mobile App