Rakesh Kumar Pal vs State Of U.P. & Others
2012 Latest Caselaw 3607 ALL

Citation : 2012 Latest Caselaw 3607 ALL
Judgement Date : 21 August, 2012

Allahabad High Court

Rakesh Kumar Pal vs State Of U.P. & Others on 21 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 31935 of 2012
 

 
Petitioner :- Rakesh Kumar Pal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Deepak Kumar Srivastava
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Rajes Kumar,J.

On 1.8.2012, learned Standing Counsel was directed to seek instruction. When the matter came up for consideration on 8.8.2012 learned Standing Counsel stated that inadvertently he could not write the letter to the concerned authority. On his request, the matter has been posted today. Today again he stated that the letter as well as the fax have been sent on 8.8.2012 to the Gram Vikas Adhikari, Shahjahanpur but no instruction has been received.

Put up on 3.9.2012 as fresh. On that day either counter affidavit may be filed on behalf of Gram Vikas Adhikari, Shahjahanpur or failing which he may appear in person.

Order Date :- 21.8.2012