Kanpur Development Authority vs Sri Aayurvedic Vidyalaya
2013 Latest Caselaw 493 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 52779 of 2011
 

 
Petitioner :- Kanpur Development Authority
 
Respondent :- Sri Aayurvedic Vidyalaya
 
Petitioner Counsel :- V.K. Mishra,Pradeep Kumar Tripathi,Shashi Nandan,Vivek Varma
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

1. It appears that in pursuance of Court's order dated 30.9.2011, a criminal case Crime no. 194 of 2011 under Sections 419, 420, 467, 468 I.P.C., Police Station Cant, District Allahabad, has been registered and investigation is going on. The Investigating Officer has sought permission to collect copies of documents containing disputed signatures, which is the subject matter of investigation.

2. Permission sought is granted and Registrar General is directed to take appropriate steps and cooperate with the Investigating Officer in the matter, so that investigation may be completed expeditiously.

3. Let the Investigating Officer be directed to complete the investigation within three months from today.

Order Date :- 8.4.2013

Priyanka