Ramesh Chandra Khurana vs State Of U.P. And Others
2012 Latest Caselaw 1224 ALL

Citation : 2012 Latest Caselaw 1224 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Ramesh Chandra Khurana vs State Of U.P. And Others on 2 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 54765 of 2007
 

 
Petitioner :- Ramesh Chandra Khurana
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Bal Ram Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

The substitution application is allowed. Learned counsel for the petitioner is permitted to substitute necessary party in the Memo of appeal within a period of one week.

List thereafter.

Order Date :- 2.5.2012

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