Tilak Dhari Singh vs State Of U.P.
2012 Latest Caselaw 6077 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 33645 of 1996
 

 
Petitioner :- Tilak Dhari Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.N. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

On 17.9.2012, learned Standing Counsel was directed to file inquiry report and also inform that what happened in the matter of Sri Harihar Singh and Sri Ram Rati Ram. The case has been passed over thrice on the request of learned Standing Counsel on 8.10.2012, 16.10.2012 and 30.10.2012. On 6.11.2012, learned Standing Counsel was granted three weeks time to comply with the order dated 17.9.2012. Ms. Suman Sirohi, learned Standing Counsel states that despite the letter being sent to the sole respondent, no instruction has been received. She prays further time to comply with the order dated 17.9.2012.

List on 16.1.2013. By that time, either the order dated 17.9.2012 will be complied with or the respondent no.1 shall appear in person.

Order Date :- 17.12.2012

OP