Ompal vs State Of U.P. & Another
2014 Latest Caselaw 9557 ALL

Citation : 2014 Latest Caselaw 9557 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Ompal vs State Of U.P. & Another on 4 December, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 65460 of 2014
 

 
Petitioner :- Ompal
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Sanjive Kumar Gupta (1st)
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Learned counsel for the petitioner states that reply was sent by Speed Post on 20.10.2014. The copy of the reply is Annexure-3 to the writ petition, but the said reply has not been considered by the Sub Divisional Magistrate while passing the impugned order dated 5.11.2014.

Let the Learned Standing Counsel seek instruction that whether the reply is available on record or not.

Put up on 11.12.2014 as fresh.

Order Date :- 4.12.2014

Download the LatestLaws.com Mobile App