Hori Lal vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 4920 ALL

Citation : 2013 Latest Caselaw 4920 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Hori Lal 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. - 39391 of 2013
 

 
Petitioner :- Hori Lal
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Madhusudan Dixit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

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 12th August, 2013 so as to enable him to do needful as mentioned in the Order dated 23rd July, 2013.

Order Date :- 5.8.2013

Priyanka

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