Jagpal Singh vs District Magistrate,Etawah And ...
2011 Latest Caselaw 1483 ALL

Citation : 2011 Latest Caselaw 1483 ALL
Judgement Date : 3 May, 2011

Allahabad High Court

Jagpal Singh vs District Magistrate,Etawah And ... on 3 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 25718 of 2011
 

 
Petitioner :- Jagpal Singh
 
Respondent :- District Magistrate,Etawah And Others
 
Petitioner Counsel :- Ranjit Saxena
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

On the matter being taken up, learned counsel for the petitioner made a statement that under totally wrong impression Special Appeal No.740 of 1999 was got withdrawn by the petitioner, as such request has been made that the matter may be adjourned for a reasonable period, so that remedial measure may be taken to get orders passed in the aforesaid Special Appeal.

List after two months.

Order Date :- 3.5.2011

SRY

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