Ahmad Hussain vs State Of U.P. And Others
2012 Latest Caselaw 3769 ALL

Citation : 2012 Latest Caselaw 3769 ALL
Judgement Date : 27 August, 2012

Allahabad High Court

Ahmad Hussain vs State Of U.P. And Others on 27 August, 2012

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- WRIT - A No. - 3717 of 2004
 

 
Petitioner :- Ahmad Hussain
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Chandra Jeet Yadav,Ekta Kaur,Kumar Ashutosh Srivastava,R.N.Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Naqvi,J.

Re: Amendment Application No. 199843 of 2011.

It is stated that the amendment application has been filed pursuant to certain disclosures made in the supplementary counter affidavit. Amendments are formal in nature. The same is not opposed by learned standing counsel. The application is allowed. Necessary amendments be carried out within a fortnight.

Order Date :- 27.8.2012

Chandra

Hon'ble Pankaj Naqvi,J.

Learned standing counsel is granted 3 weeks' to file a supplementary affidavit to the amended paragraphs to the writ petition.

List in the week commencing 24.09.2012.

Order Date :- 27.8.2012

Chandra