Santu vs State Of U.P. And Others
2012 Latest Caselaw 5028 ALL

Citation : 2012 Latest Caselaw 5028 ALL
Judgement Date : 10 October, 2012

Allahabad High Court

Santu vs State Of U.P. And Others on 10 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 10361 of 2012
 

 
Petitioner :- Santu
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajesh Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Sri Sudhir Bharti, Advocate appears for Railway Department. Sri Chandan Sharma, Advocate is also present for IRCTC.

As prayed by learned counsel for the petitioner, a week's time is allowed to file supplementary affidavit annexing therewith the copy of the order narrated in para-4 of the petition, passed by the Apex Court in Writ No.1568 of 1986 Mahesh and others Vs. Union of India.

Put up as fresh on 19.10.2012.

Order Date :- 10.10.2012

Hasnain

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