Shree Pal Singh vs State Of U.P. And Another
2013 Latest Caselaw 542 ALL

Citation : 2013 Latest Caselaw 542 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Shree Pal Singh vs State Of U.P. And Another on 8 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 39299 of 2012
 

 
Petitioner :- Shree Pal Singh
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- M.C. Singh,Dushyant Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

This case has been nominated to me as WRIT-C No. 33763 of 1996 is tied up to me as it was dismissed in default. The recalling application has been allowed today and a direction has been issued to list the case before the Appropriate Bench dealing with Labour matter and it may not be treated as tied up or part heard to this Bench. Therefore, this writ petition is also released. List before the appropriate Bench along with WRIT-C No. 33763 of 1996. It may not be treated as tied up or part heard to this Bench.

Order Date :- 8.4.2013

Download the LatestLaws.com Mobile App