Anand Swaroop vs State Of U.P. And Others
2014 Latest Caselaw 412 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 26799 of 2006
 
Petitioner :- Anand Swaroop
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Shri Kant Shukla,Umesh Narain Sharma,Vimlesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Amendment Application.

Amendemnt application is allowed. The petitioner is permitted to incorporate the amendment. 

Order Date :- 1.4.2014

OP

Case :- WRIT - A No. - 26799 of 2006

Petitioner :- Anand Swaroop

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Shri Kant Shukla,Umesh Narain Sharma,Vimlesh Kumar

Counsel for Respondent :- C.S.C.

Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Supplementary rejoinder affidavit filed today, the same may be placed on record.

Sri U.N. Sharma, learned Senior Advocate, appearing on behalf of the petitioner submitted that against the adverse entries, the petitioner has filed representations before the competent authority and the same are pending for consideration.

Let the competent authority decide the representation/representations of the petitioner within a period of two months from the date of presentation of certified copy of this order in accordance to law.

Learned counsel for the petitioner is directed to inform about the order passed on the representations on the next date.

List after two months. 

Order Date :- 1.4.2014

OP