Keshav Tapadiya vs State Of U.P. And Others
2012 Latest Caselaw 2897 ALL

Citation : 2012 Latest Caselaw 2897 ALL
Judgement Date : 13 July, 2012

Allahabad High Court

Keshav Tapadiya vs State Of U.P. And Others on 13 July, 2012

Bench: Vineet Saran, Mushaffey Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 32835 of 2012
 

 
Petitioner :- Keshav Tapadiya
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dinesh Kumar Chaubey
 
Respondent Counsel :- C.S.C.,Nripendra Mishra
 

 
Hon'ble Vineet Saran,J.

Hon'ble Mushaffey Ahmad,J.

The matter relates to the Secretary of Primary Level Society. It has thus been submitted that this petition is cognisable by single Judge and it has wrongly been reported as cognisable by Division Bench.

Let fresh report be submitted by the Stamp Reporter and matter be placed before the learned Single Judge on 18.7.2012 as fresh.

Order Date :- 13.7.2012

n.u.

( Mushaffey Ahmad, J) (Vineet Saran,J)

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