Suket Sarin vs State Of U.P. Thru Its Princ.Secy. ...
2012 Latest Caselaw 1713 ALL

Citation : 2012 Latest Caselaw 1713 ALL
Judgement Date : 14 May, 2012

Allahabad High Court

Suket Sarin vs State Of U.P. Thru Its Princ.Secy. ... on 14 May, 2012

Bench: Ashok Bhushan, Sibghat Ullah Khan, V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 53104 of 2011
 

 
Petitioner :- Suket Sarin
 
Respondent :- State Of U.P. Thru Its Princ.Secy. And Others
 
Petitioner Counsel :- Udayan Nandan,Shashi Nandan
 
Respondent Counsel :- C.S.C.,Ramendra Pratap Singh
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Sibghat Ullah Khan,J.

Hon'ble V.K. Shukla,J.

Sri Udayan Nandan, learned counsel for the petitioners, states that this writ petition is not covered by the Notifications, which were under consideration before Full Bench, as such it should be heard separately.

Accordingly, this petition is separated from this bunch of cases. List before appropriate Division Bench, in the next cause list.

Order Date :- 14.5.2012

SRY

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