Suresh Chandra Pandey vs State Of U.P. And Others
2011 Latest Caselaw 4621 ALL

Citation : 2011 Latest Caselaw 4621 ALL
Judgement Date : 14 September, 2011

Allahabad High Court

Suresh Chandra Pandey vs State Of U.P. And Others on 14 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 53068 of 2011
 

 
Petitioner :- Suresh Chandra Pandey
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sanjeev Kumar Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner has not annexed the order of the Chief Engineer (Complaint), P.W.D., Lucknow, dated 28.3.2011. The petitioner has challenged the order dated 3.5.2011 passed by the Executive Engineer, P.W.D., Etah, which is a consequential order in pursuance of the order of the Chief Engineer (Complaint), P.W.D., Lucknow.

Learned counsel for the petitioner states that the petitioner has not been provided the copy of the order of the Chief Engineer (Complaint), P.W.D., Lucknow and, therefore, the same could not be filed.

In view of the above, in case if the petitioner applies for the copy of the order passed by the Chief Engineer (Complaint), P.W.D., Lucknow, the same may be provided within two days.

Put up this matter on 21.9.2011 as fresh.

Order Date :- 14.9.2011