Jaiveer Singh And Another vs State Of U.P. And Others
2011 Latest Caselaw 5073 ALL

Citation : 2011 Latest Caselaw 5073 ALL
Judgement Date : 12 October, 2011

Allahabad High Court

Jaiveer Singh And Another vs State Of U.P. And Others on 12 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 53667 of 2011
 

 
Petitioner :- Jaiveer Singh And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Jamal Ali,Adil Jamal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

On 15.9.2011, respondent no. 6 was directed to pay sanctioned amount within a period of four weeks or to show cause. On the request of learned Standing Counsel, the matter has been fixed for today. Learned Standing Counsel states that a letter has been written to respondent no. 6 but no instruction has been received. It appears that four weeks' time has also not been expired.

Put up this matter on 18.10.2011 as fresh. Learned Standing Counsel is directed to comply with the order dated 15.9.2011.

Order Date :- 12.10.2011

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