Altaf And 5 Ors. vs State Of U.P. And 2 Ors.
2014 Latest Caselaw 907 ALL

Citation : 2014 Latest Caselaw 907 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

Altaf And 5 Ors. vs State Of U.P. And 2 Ors. on 15 April, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 16810 of 2014
 

 
Petitioner :- Altaf And 5 Ors.
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Sushil Kumar Mathur
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Case called out in the revised list.

Learned counsel for the petitioner is not present.

By the order dated 27.3.2014, learned counsel for the petitioner was granted time to file an amendment application.

Today, when the case was taken up in the revised list, neither the learned counsel for the petitioner is not present nor any amendment application is on record.

Under the circumstances, let the matter be listed in ordinary course.

Order Date :- 15.4.2014

Priyanka

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