Shiv Kumar Singh (S.I.M) vs State Of U.P. & Others
2011 Latest Caselaw 6178 ALL

Citation : 2011 Latest Caselaw 6178 ALL
Judgement Date : 25 November, 2011

Allahabad High Court

Shiv Kumar Singh (S.I.M) vs State Of U.P. & Others on 25 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 67807 of 2011
 

 
Petitioner :- Shiv Kumar Singh (S.I.M)
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Avnish Kumar Srivastava,Sudhir Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is challenging the recovery notice dated 16.3.2011. The recovery notice has been issued in pursuance of the order dated 12.2.2011 passed by the Director General, U.P. Police Academy, Moradabad. The copy of the said order has not been annexed.

On the request of learned counsel for the petitioner, put up on 29.11.2011 as fresh.

Order Date :- 25.11.2011

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