Ram Kewal vs State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 5263 ALL

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.

       Pursuant to the Order dated 6th August, 2013, the case has been put up today as a fresh case.

       Sri M.S. Ansari holding brief for Sri Syed Wajid Ali, learned counsel for the petitioner prays for further time to file Supplementary Affidavit, as mentioned in the Order dated 6th August, 2013.

         Let this be done by the next date fixed in the matter. 

       Learned Standing Counsel appearing for the respondents states that certain instructions, as mentioned in the Order dated 6th August, 2013, have been received by him but further instructions are required.

       Let the same be obtained by the next date fixed in the matter.

       Put up as fresh on 24th September, 2013.

Order Date :- 29.8.2013

Priyanka