Hakko vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 4917 ALL

Citation : 2013 Latest Caselaw 4917 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Hakko vs State Of U.P. Thru Secy. And 2 ... on 5 August, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 40450 of 2013
 

 
Petitioner :- Hakko
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- S.K. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Pursuant to the Order dated 26th July, 2013, the case is put-up today as a fresh case.

The Supplementary Affidavit, as mentioned in the Order dated 26th July, 2013, has been filed today on behalf of the petitioner.

Learned Standing Counsel appearing for the respondent Nos. 1 and 2 states that the instructions, as mentioned in the Order dated 26th July, 2013, have been received by him.

As prayed, put-up as fresh on 8th August, 2013.

Order Date :- 5.8.2013

Priyanka

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