Indu Singh vs State Of U.P. And Others
2011 Latest Caselaw 4820 ALL

Citation : 2011 Latest Caselaw 4820 ALL
Judgement Date : 23 September, 2011

Allahabad High Court

Indu Singh vs State Of U.P. And Others on 23 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 53303 of 2011
 

 
Petitioner :- Indu Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Mahendra Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner filed supplementary affidavit annexing the copy of the application by which the petitioner has been asked for the select list.

The contention of the petitioner is that the select list has not been provided and, therefore, it could not be filed.

In the absence of the select list, the claim of the petitioner cannot be adjudicated.

Put up on 18.10.2011 as fresh.

Order Date :- 23.9.2011

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