Braj Bhushan vs State Of U.P. & Others
2012 Latest Caselaw 3859 ALL

Citation : 2012 Latest Caselaw 3859 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

Braj Bhushan vs State Of U.P. & Others on 30 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 43270 of 2012
 

 
Petitioner :- Braj Bhushan
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Awadh Narain Rai
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

The office has reported delay of three years and 90 days. Said delay has not at all been explained anywhere in the writ petition. Confronted with this situation, learned counsel for the petitioner requests that reasonable time be accorded to him so as to enable him to file supplementary affidavit explaining the delay and latches.

List after ten days.

Order Date :- 30.8.2012

SRY

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