Nanku & Another vs State Of U.P. & Others
2014 Latest Caselaw 4890 ALL

Citation : 2014 Latest Caselaw 4890 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Nanku & Another vs State Of U.P. & Others on 25 August, 2014

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 64115 of 2009
 

 
Petitioner :- Nanku & Another
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- A.R. Dube
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Counsel for the petitioner states that the writ petition is not infructuous. This is to be heard on merits. He prays for and is allowed three weeks' and no more time to file rejoinder affidavit.

List thereafter.

Order Date :- 25.8.2014

SKS

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