Vinay Kumar vs State Of U.P. & Others
2012 Latest Caselaw 4127 ALL

Citation : 2012 Latest Caselaw 4127 ALL
Judgement Date : 12 September, 2012

Allahabad High Court

Vinay Kumar vs State Of U.P. & Others on 12 September, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 43869 of 2012
 

 
Petitioner :- Vinay Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sanjay Kumar Rai,Ashok Khare
 
Respondent Counsel :- C.S.C.,Birendra Singh,P.K. Sahai,S.Nadeem Ahmad
 

 
Hon'ble V.K. Shukla,J.

Correction Application

Allowed.

In the present case correction application moved by the petitioner reflects that as far as respondent No.5 is concerned, Sri Virendra Singh and Sri P.K. Shahi, Advocates have entered appearance on her behalf, therefore, the notice need not be issued/sent to respondent No.5.

Order Date :- 12.9.2012

SRY

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