Mohammad Hanif And Ors. vs State Of U.P. And Ors.
2013 Latest Caselaw 1295 ALL

Citation : 2013 Latest Caselaw 1295 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Mohammad Hanif And Ors. vs State Of U.P. And Ors. on 24 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 14972 of 2013
 

 
Petitioner :- Mohammad Hanif And Ors.
 
Respondent :- State Of U.P. And Ors.
 
Petitioner Counsel :- Hari Om Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Case called. No one appears on behalf of the petitioner. Sri S.K. Maurya, learned Standing Counsel states that Tehsildar is present in the Court along with necessary records and he has received instruction.

On the request of learned Standing Counsel, put up on 29.4.2013 before the appropriate Bench. Learned Standing Counsel may inform about the date to Sri Hari Om Yadav, learned counsel for the petitioner.

Order Date :- 24.4.2013

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