Hori Lal vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 5364 ALL

Citation : 2013 Latest Caselaw 5364 ALL
Judgement Date : 3 September, 2013

Allahabad High Court

Hori Lal vs State Of U.P. Thru Secy. And 2 ... on 3 September, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 39391 of 2013
 

 
Petitioner :- Hori Lal
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Madhusudan Dixit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Pursuant to the Order dated 26th August, 2013, the case has been put up today as a fresh case.

Sri Ram Chandra Srivastava, Advocate has filed today his Vakalatnama on behalf of the respondent No. 3.

On prayer made by the learned Standing Counsel appearing for the respondent Nos. 1 and 2, the case is directed to be put up as fresh on 4th September, 2013 so as to enable him to obtain further instructions in the matter.

Date :- 3.9.2013

Priyanka

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