Narendra Singh vs State Of U.P. And Another
2014 Latest Caselaw 5398 ALL

Citation : 2014 Latest Caselaw 5398 ALL
Judgement Date : 29 August, 2014

Allahabad High Court

Narendra Singh vs State Of U.P. And Another on 29 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 45965 of 2014
 

 
Petitioner :- Narendra Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Upendra Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Variety of physical grounds including the serious treatment in Tata Institute has been stated. Study of petitioner's daughter and other hardship has also been stated. No reason has been assigned for transferring the petitioner in the mid session.

Accordingly, learned Standing Counsel is to obtain instruction and to ascertain the reason for which petitioner has been shifted from Kanpur to Lucknow.

Put up this matter, as fresh on 09.09.2014.

As an interim measure, this court directs that till the next date of listing pursuant to the impugned order dated 21.08.2014, petitioner will not be relieved.

Order Date :- 29.8.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)