Yogesh Kumar Sharma vs The State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 6356 ALL

Citation : 2013 Latest Caselaw 6356 ALL
Judgement Date : 7 October, 2013

Allahabad High Court

Yogesh Kumar Sharma vs The State Of U.P. Thru Secy. And ... on 7 October, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 55740 of 2013
 

 
Petitioner :- Yogesh Kumar Sharma
 
Respondent :- The State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Niraj Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,V.P. Gupta
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

On prayer made by Sri Niraj Kumar Tripathi, learned counsel for the petitioner, the case is directed to be put up as fresh on 22nd October, 2013 so as to enable him to file Supplementary Affidavit annexing thereto, complete copy of the impugned Order dated 12th September, 2013 (Annexure-3 to the Writ Petition) as the Copy of Annexure No. 3 as contained in the Copy of the Writ Petition for the Second Hon'ble Judge does not contain two pages of the impugned Order.

Order Date :- 7.10.2013

Priyanka

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