Babu Singh vs State Of U.P. And 5 Ors.
2014 Latest Caselaw 1294 ALL

Citation : 2014 Latest Caselaw 1294 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

Babu Singh vs State Of U.P. And 5 Ors. on 28 April, 2014

Bench: Sheo Kumar Singh, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL No. - 424 of 2014
 

 
Appellant :- Babu Singh
 
Respondent :- State Of U.P. And 5 Ors.
 
Counsel for Appellant :- Raj Kumar Khanna
 
Counsel for Respondent :- C.S.C.,Irshad Ali
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

Put up this special appeal on 5th May, 2014, as fresh.

By that date learned counsel appearing for respondent no. 5 shall ensure that the appellant is permitted to join so that appropriate order with respect to his past claim may be passed by this court. It is noticed that there is grave default as to the compliance of previous orders passed by this court. It is a matter of serious concern that the orders passed by this court have not been complied with by respondent no. 5.

Order Date :- 28.4.2014

M.A.A.

( A.R. Masoodi. J.) (S. K. Singh, J. )

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