Harikesh Kumar Yadav vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 7191 ALL

Citation : 2013 Latest Caselaw 7191 ALL
Judgement Date : 28 November, 2013

Allahabad High Court

Harikesh Kumar Yadav vs The State Of U.P Thru Principal ... on 28 November, 2013

Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 11117 of 2013
 

 
Petitioner :- Harikesh Kumar Yadav
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Brijesh Kumar Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned counsel for the petitioner and learned A.G.A.

The prayer made in this writ petition is misconceived.

Accordingly, it is dismissed.

Order Date :- 28.11.2013

S. Kumar

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