Raju vs State Of U.P. And 2 Others
2013 Latest Caselaw 4906 ALL

Citation : 2013 Latest Caselaw 4906 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Raju vs State Of U.P. And 2 Others on 5 August, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 37649 of 2013
 

 
Petitioner :- Raju
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- B.R. Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

On prayer made by Sri B.R. Sharma, learned counsel for the petitioner, he is permitted to correct the name of the respondent No. 3 in the Writ Petition as well as in the Stay Application.

Necessary corrections will be made during the course of the day.

On prayer made by the learned Standing Counsel appearing for the respondent Nos. 1 and 2, the case is directed to be put-up as fresh on 26th August, 2013 so as to enable him to do needful as mentioned in the Order dated 15th July, 2013.

Order Date :- 5.8.2013

Priyanka

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