Ghasite Lal vs State Of U.P. And Others
2011 Latest Caselaw 491 ALL

Citation : 2011 Latest Caselaw 491 ALL
Judgement Date : 24 March, 2011

Allahabad High Court

Ghasite Lal vs State Of U.P. And Others on 24 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 17007 of 2011
 

 
Petitioner :- Ghasite Lal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajesh Kumar Singh
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble V.K. Shukla,J.

Office report indicates that there is delay of 261 days in presenting this writ petition. In the entire body of writ petition, the petitioner has miserably failed to explain the said delay and latches. Confronted with this situation, learned counsel for the petitioner requests that some reasonable time be accorded for this purpose.

Request made is accepted. Three weeks' time is accorded in this direction.

List this petition after three weeks.

Order Date :- 24.3.2011

SRY

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