Mannu And 4 Ors. vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 531 ALL

Citation : 2014 Latest Caselaw 531 ALL
Judgement Date : 3 April, 2014

Allahabad High Court

Mannu And 4 Ors. vs State Of U.P. And 4 Ors. on 3 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 15580 of 2014
 

 
Petitioner :- Mannu And 4 Ors.
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Abhishek Misra
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the earlier order of this Court dated 26.3.2014 learned standing counsel has not been able to obtain instruction. He states that in this regard two letters dated 24.3.2014 and 31.3.2014 have been sent. As a last opportunity ten days further time is allowed to the learned standing counsel to obtain instruction. In case instructions are not obtained the Court may call upon the Collector concerned to appear in person on the next date fixed explaining the situation.

Put up as on17th April, 2014. Till then interim order granted earlier shall continue.

Order Date :- 3.4.2014

samz

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