Bibhuti Narayan Tiwari @ Shambhu ... vs State Of U.P. Thru' Secy. Revenue ...
2014 Latest Caselaw 4022 ALL

Citation : 2014 Latest Caselaw 4022 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Bibhuti Narayan Tiwari @ Shambhu ... vs State Of U.P. Thru' Secy. Revenue ... on 5 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 26145 of 2003
 

 
Petitioner :- Bibhuti Narayan Tiwari @ Shambhu Sharan Tiwari & Anr.
 
Respondent :- State Of U.P. Thru' Secy. Revenue U.P. At Lucknow & Others
 
Counsel for Petitioner :- N.K. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Rejoinder affidavit filed today in court is taken on record.

Heard counsel for the parties.

There seems no good ground for vacating the interim order. The interim order is therefore confirmed.

Order Date :- 5.8.2014

SKS

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