Imran Khan vs State Of U.P. Thru Its Secy. And ...
2012 Latest Caselaw 1179 ALL

Citation : 2012 Latest Caselaw 1179 ALL
Judgement Date : 1 May, 2012

Allahabad High Court

Imran Khan vs State Of U.P. Thru Its Secy. And ... on 1 May, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 65470 of 2011
 

 
Petitioner :- Imran Khan
 
Respondent :- State Of U.P. Thru Its Secy. And Others
 
Petitioner Counsel :- Brij Lal Shukla
 
Respondent Counsel :- C.S.C.,Anurag Khanna
 

 
Hon'ble V.K. Shukla,J.

List this petition on 8th May, 2012.

On the said date supplementary affidavit be filed by the petitioner giving therein specific details as to when he got himself registered in the institution concerned and the way and manner in which he attended classes, as he has admitted in his representation, annexure-4 to the writ petition.

Learned counsel for the University shall also bring on record the relevant records in regard to registration of students together with attendance register of the concerned class.

Order Date :- 1.5.2012

SRY

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