Mukesh Bhardwaj & Another vs State Of U.P. & Others
2011 Latest Caselaw 6212 ALL

Citation : 2011 Latest Caselaw 6212 ALL
Judgement Date : 28 November, 2011

Allahabad High Court

Mukesh Bhardwaj & Another vs State Of U.P. & Others on 28 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 68189 of 2011
 

 
Petitioner :- Mukesh Bhardwaj & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.K. Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

In the present case main order dated 24.08.2011 has not at all been challenged, and the consequential order dated 25.08.2011, by means of which installments have been fixed, has been questioned. Confronted with this situation, the learned counsel for the petitioners requests that some reasonable time be accorded to file amendment application.

Request made is accepted. Ten days' time is accorded for this purpose. List this case after ten days.

Order Date :- 28.11.2011

SRY

Download the LatestLaws.com Mobile App