Tej Bahadur Singh vs State Of U.P. & Others
2014 Latest Caselaw 1355 ALL

Citation : 2014 Latest Caselaw 1355 ALL
Judgement Date : 29 April, 2014

Allahabad High Court

Tej Bahadur Singh vs State Of U.P. & Others on 29 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - A No. - 16064 of 1997
 

 
Petitioner :- Tej Bahadur Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- B.L. Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Sri B.Yadav, learned counsel for the petitioner states this writ petition was connected with Civil Misc. Writ Petition No. 13975 of 1996 which was disposed of vide judgment and order dated 18.3.1998.

Sri K.R.Singh, learned standing counsel appearing for the State submits that this matter may be listed again so that he may verify the factual position. On his request list this case in the next cause list.

Order Date :- 29.4.2014

samz

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