Naresh Kumar vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 5333 ALL

Citation : 2013 Latest Caselaw 5333 ALL
Judgement Date : 2 September, 2013

Allahabad High Court

Naresh Kumar vs State Of U.P. Thru Secy. And 4 ... on 2 September, 2013

Bench: Sheo Kumar Singh, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 45372 of 2013
 

 
Petitioner :- Naresh Kumar
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Santosh Kumar Nigam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

Petition appears to be totally misconceived. If there is any cause of action then that may be redressed by the competent authority, in accordance with law.

Writ petition stands disposed of accordingly.

Order Date :- 2.9.2013

M.A.A.

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