Rakesh Kumar Rawat vs State Of U.P.Throu.Secy.Home ...
2013 Latest Caselaw 3287 ALL

Citation : 2013 Latest Caselaw 3287 ALL
Judgement Date : 17 June, 2013

Allahabad High Court

Rakesh Kumar Rawat vs State Of U.P.Throu.Secy.Home ... on 17 June, 2013

Bench: Shri Narayan Shukla, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 5106 of 2013
 

 
Petitioner :- Rakesh Kumar Rawat
 
Respondent :- State Of U.P.Throu.Secy.Home Civil Sectt.Lko.And Ors.
 
Counsel for Petitioner :- C.S.Singh Yadav,Rajendra Prasad
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Two weeks' time, as prayed by learned A.G.A. is allowed to seek instructions regarding compromise based on the investigating agency's enquiry report, Annexure-4, and Dy. Superintendent of Police (Special Enquiry), State of U.P., Lucknow, as well as action taken thereon.

List thereafter.

Order Date :- 17.6.2013

A.Nigam

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