Udai Bhan Singh vs State Of U.P.
2013 Latest Caselaw 5626 ALL

Citation : 2013 Latest Caselaw 5626 ALL
Judgement Date : 9 September, 2013

Allahabad High Court

Udai Bhan Singh vs State Of U.P. on 9 September, 2013

Bench: Ashok Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- U/S 482/378/407 No. - 475 of 2009
 

 
Applicant :- Udai Bhan Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- I.B.Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ashok Srivastava,J.

Two counter affidavits filed today from the side of the the State are taken on record.

I have perused the order passed by this Court on 19.7.2013.

Learned A.G.A. states that he has sought instructions many times from the concerned department, no response has been received.

It has been informed that counter and rejoinder affidavits have been exchanged.

Let the matter be listed in the next cause list for hearing.

Order Date :- 9.9.2013

R.U.

Download the LatestLaws.com Mobile App