Gurdwara Singh Sabha Dashmesh ... vs State Of U.P. And Others
2013 Latest Caselaw 1842 ALL

Citation : 2013 Latest Caselaw 1842 ALL
Judgement Date : 8 May, 2013

Allahabad High Court

Gurdwara Singh Sabha Dashmesh ... vs State Of U.P. And Others on 8 May, 2013

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. SINGLE No. - 3344 of 2006
 

 
Petitioner :- Gurdwara Singh Sabha Dashmesh Nagar Th.Manager Sitapur
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Abhai Srivastava,Kunwar Shyam Babu,Ramnjeet Singh,Vivek K. Rai
 
Respondent Counsel :- Govt.Advocate,Chandra Bhushan Pandey,Rakesh Kr.Singh,Rohit Tripathi,Salil K.Srivastava
 

 
Hon'ble Aditya Nath Mittal,J.

Learned counsel for the petitioner has again sent the illness slip which has been opposed by learned counsel for the opposite party. It appears that the interim order is being misused on the ground of illness.

Interim order dated 17.7.2006 is hereby vacated.

List on 20.5.2013.

Order Date :- 8.5.2013

Hasnain

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