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Kripal Singh (Hcp No. 50 T.P.) vs State Of U.P. & Others
2012 Latest Caselaw 3900 ALL

Citation : 2012 Latest Caselaw 3900 ALL
Judgement Date : 31 August, 2012

Allahabad High Court
Kripal Singh (Hcp No. 50 T.P.) vs State Of U.P. & Others on 31 August, 2012
Bench: Rajes Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 41058 of 2012
 

 
Petitioner :- Kripal Singh (Hcp No. 50 T.P.)
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Abhishek Mayank
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Sri Manoj Kumar Rajvanshi, learned Standing Counsel, states that instruction has not been received.

On his request, put on Tuesday (4.9.2012) as fresh. Till then, in pursuance of the order dated 30.7.2012, the petitioner may not be relived in case if he has not already been relieved.

Certified copy of this order be provided to the learned counsel for the petitioner today on payment of usual charges.

Order Date :- 31.8.2012

OP

 

 

 
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