Mohd. Ayaz & Another vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 2507 ALL

Citation : 2012 Latest Caselaw 2507 ALL
Judgement Date : 14 June, 2012

Allahabad High Court

Mohd. Ayaz & Another vs State Of U.P. Through Prin. Secy. ... on 14 June, 2012

Bench: Shri Narayan Shukla, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 4815 of 2012
 

 
Petitioner :- Mohd. Ayaz & Another
 
Respondent :- State Of U.P. Through Prin. Secy. Finance Lko. & Ors.
 
Petitioner Counsel :- Mohd. Khushnood Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Mahendra Dayal,J.

Issue notice to respondent no.2.

List alongwith service report.

It is clarified that pendency of writ petition does not mean stay of recovery proceeding.

Order Date :- 14.6.2012

A.Nigam

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