Ram Kewal vs State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 4957 ALL

Citation : 2013 Latest Caselaw 4957 ALL
Judgement Date : 6 August, 2013

Allahabad High Court

Ram Kewal vs State Of U.P. Thru Secy. And ... on 6 August, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 42536 of 2013
 

 
Petitioner :- Ram Kewal
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Syed Wajid Ali
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

On prayer made by Sri A.L. Siddiqui holding brief for Sri Syed Wajid Ali, learned counsel for the petitioner, the case is directed to be put-up as fresh on 29th August, 2013 so as to enable Sri Syed Wajid Ali to file Supplementary Affidavit annexing thereto, a Certified Copy of the complete Order-Sheet of the Appeal stated to have been filed by the petitioner before the Divisional Commissioner concerned.

In the meantime, learned Standing Counsel appearing for the respondents may obtain instructions in the matter.

Order Date :- 6.8.2013

Priyanka

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