Hori Lal vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 4463 ALL

Citation : 2013 Latest Caselaw 4463 ALL
Judgement Date : 23 July, 2013

Allahabad High Court

Hori Lal vs State Of U.P. Thru Secy. And 2 ... on 23 July, 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 5th August, 2013 so as to enable him to obtain instructions in the matter, particularly, in regard to the averments made in Paragraphs 12, 13 and 14 of the Writ Petition.

Order Date :- 23.7.2013

Priyanka

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