Harendra Singh vs State Of U.P. & Others
2014 Latest Caselaw 9449 ALL

Citation : 2014 Latest Caselaw 9449 ALL
Judgement Date : 2 December, 2014

Allahabad High Court

Harendra Singh vs State Of U.P. & Others on 2 December, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 9478 of 2012
 

 
Petitioner :- Harendra Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Yogesh Srivastava,J.S. Pandey
 
Counsel for Respondent :- C.S.C.,R.P. Shukla
 

 
Hon'ble Rajan Roy,J.

In re: Amendment application.

Allowed.

Let amendment be incorporated within ten days and amended writ petition be also filed during the said period after serving a copy upon learned counsel for the respondents who may file counter affidavit to the amended portion of the writ petition within three weeks.

List thereafter.

Order Date :- 2.12.2014

M.A.A.

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