Sri Uma Kant Tripathi vs Saryu Prasad Yadav And Anr.
2013 Latest Caselaw 6312 ALL

Citation : 2013 Latest Caselaw 6312 ALL
Judgement Date : 4 October, 2013

Allahabad High Court

Sri Uma Kant Tripathi vs Saryu Prasad Yadav And Anr. on 4 October, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 22581 of 2013
 

 
Petitioner :- Sri Uma Kant Tripathi
 
Respondent :- Saryu Prasad Yadav And Anr.
 
Counsel for Petitioner :- D.C. Mathur,K.N.Tripathi
 
Counsel for Respondent :- Vikas Srivastava,Manish Goyal,S.N. Ojha,Saurabh Raj Srivastava
 

 
Hon'ble Rajes Kumar,J.

Neither the writ petition nor the second appeal was tied up or part heard to me. The learned Single Judge vide order dated 3.7.2013 has only desired that both the writ petition as well as the second appeal be tagged and heard together. The matter has not been released by the learned Single Judge. On the application for nomination, both, the writ petition as well as the second appeal have been nominated to me.

Since I am sitting in a Division Bench, therefore, the case is released. Let the file be placed before the Hon'ble Senior Judge for obtaining fresh nomination.

Order Date :- 4.10.2013