Jai Prakash Rai vs The State Of U.P. And Others
2012 Latest Caselaw 1819 ALL

Citation : 2012 Latest Caselaw 1819 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Jai Prakash Rai vs The State Of U.P. And Others on 16 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 258 of 2010
 

 
Petitioner :- Jai Prakash Rai
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Neeraj Sharma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Sri S.P. Kesharwani, learned standing counsel states that order passed on revision by the State Government, is proposed to be challenged. Appropriate steps are being taken in this regard.

As prayed by Sri S.P. Kesharwani, list on 24th May, 2012.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 16.5.2012

MK/

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