Trilok Chand vs The State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 6361 ALL

Citation : 2013 Latest Caselaw 6361 ALL
Judgement Date : 7 October, 2013

Allahabad High Court

Trilok Chand 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. - 55580 of 2013
 

 
Petitioner :- Trilok Chand
 
Respondent :- The State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Niraj Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
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 30th October, 2013 so as to enable him to file Supplementary Affidavit explaining the Delay in filing the Writ Petition.

Order Date :- 7.10.2013

Priyanka

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