Mithai Lal vs The State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 6305 ALL

Citation : 2013 Latest Caselaw 6305 ALL
Judgement Date : 4 October, 2013

Allahabad High Court

Mithai Lal vs The State Of U.P. Thru Secy. And ... on 4 October, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 54924 of 2013
 

 
Petitioner :- Mithai Lal
 
Respondent :- The State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- A.P. Tewari,S.S. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

On prayer made by Sri A.P. Tewari, learned counsel for the petitioner, the case is directed to be put up as fresh on 31st October, 2013 so as to enable him to file Supplementary Affidavit annexing thereto, a Copy of the Order dated 10.12.2012 which has been mentioned in the Communication dated 10.12.2012 (Annexure-2 to the Writ Petition).

Order Date :- 4.10.2013

Priyanka

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