Veerendra Singh vs State Of U.P. & Others
2011 Latest Caselaw 4738 ALL

Citation : 2011 Latest Caselaw 4738 ALL
Judgement Date : 19 September, 2011

Allahabad High Court

Veerendra Singh vs State Of U.P. & Others on 19 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 33122 of 2007
 

 
Petitioner :- Veerendra Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Bhishm Pal Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Hali,J.

As prayed, two weeks' time is granted to comply with the order dated 29.8.2011 . In case the affidavit of the District Magistrate concerned is not filed by that date, he shall remain personally present in the Court on 19.10.2011. He shall also inform the Court about the status of the investigation.

List this matter on 19.10.2011.

Order Date :- 19.9.2011

(Justice Sunil Hali)

Download the LatestLaws.com Mobile App