Fasahat Ali vs State Of U.P. And Others
2011 Latest Caselaw 4689 ALL

Citation : 2011 Latest Caselaw 4689 ALL
Judgement Date : 16 September, 2011

Allahabad High Court

Fasahat Ali vs State Of U.P. And Others on 16 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 44958 of 2011
 

 
Petitioner :- Fasahat Ali
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.K.S. Bais
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel states that despite the Fax message sent to respondent no. 3, instruction has not yet been received.

As a last opportunity, learned Standing Counsel is allowed 10 days time to seek instruction.

Put up on 28.9.2011 as fresh.

The District Programme Officer, Badaun is directed to show that why the order dated 5.1.2010 has not been complied with failing which he may appear in person on the date fixed.

Certified copy of the order be provided to the learned Standing Counsel.

Order Date :- 16.9.2011

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