Avneesh Mishra vs State Of U.P. & Others
2013 Latest Caselaw 6972 ALL

Citation : 2013 Latest Caselaw 6972 ALL
Judgement Date : 13 November, 2013

Allahabad High Court

Avneesh Mishra vs State Of U.P. & Others on 13 November, 2013

Bench: Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- MISC. SINGLE No. - 5781 of 2013
 

 
Petitioner :- Avneesh Mishra
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Anil Kumar Tiwari, Praveen K. Shukla
 
Counsel for Respondent :- Govt. Advocate
 

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

Re : C.M. Application No.103799 of 2013

Heard learned counsel for the parties.

The application is allowed. In the first line of fourteenth paragraph the words 'the writ petition is allowed' be read after the words 'From the above discussions', and the sentence 'Lower court record be immediately sent back to the trial court.' be also read in the end of fourteenth paragraph.

Order Date :- 13.11.2013

Anupam

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