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Mursaleem vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 5672 ALL

Citation : 2012 Latest Caselaw 5672 ALL
Judgement Date : 21 November, 2012

Allahabad High Court
Mursaleem vs State Of U.P. Thru Secy. And Others on 21 November, 2012
Bench: Dilip Gupta



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 60223 of 2012
 

 
Petitioner :- Mursaleem
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Rajeev Kumar Rai
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Sri Sharad Upadhyay holding brief of Sri H.N. Singh, learned counsel states that a caveat application has been filed on behalf of respondent no.4. Copy of the writ petition has been served upon him.

As prayed for by learned counsel for the respondents, place this petition as fresh on 22nd November, 2012.

Order Date :- 21.11.2012

SK

 

 

 
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