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Ajay Pal Singh vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 6334 ALL

Citation : 2013 Latest Caselaw 6334 ALL
Judgement Date : 5 October, 2013

Allahabad High Court
Ajay Pal Singh vs State Of U.P. Thru Secy. And 2 ... on 5 October, 2013
Bench: Satya Poot Mehrotra, Anjani Kumar Mishra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 52503 of 2013
 

 
Petitioner :- Ajay Pal Singh
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Girish Tiwari
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

       Pursuant to the Order dated 24th September, 2013, the case has been put up today as a fresh case.

       Case has been taken up in the revised list.

       None is present for the petitioner.

       Learned Standing Counsel appearing for the respondents states that instructions, as mentioned in the Order dated 24th September, 2013, have been received by him on telephone, and as per the instructions, the Appeal mentioned in Paragraph 16 of the Writ Petition has already decided by the Divisional Commissioner concerned on 28.9.2013.

       Learned Standing Counsel further states that detailed instructions are awaited in the matter.

       As none is present for the petitioner, the case is directed to be put up as fresh on 31st October, 2013.

       Record of Civil Misc. Writ Petition No. 52505 of 2013 will be placed before the Court, when the case is put up next.

Order Date :- 5.10.2013

Priyanka

 

 

 
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