Mohd. Hashim vs State Of U.P. & Others
2014 Latest Caselaw 9705 ALL

Citation : 2014 Latest Caselaw 9705 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

Mohd. Hashim vs State Of U.P. & Others on 8 December, 2014

Bench: Rajes Kumar, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 40186 of 2007
 

 
Petitioner :- Mohd. Hashim
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Mool Behari Saxena
 
Counsel for Respondent :- C.S.C.,Mohd Isha Khan
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Vivek Kumar Birla,J.

Sri Pankaj Rai, learned Additional Chief Standing, states that affidavit of compliance has been filed on 14.11.2014, the same is not on record. Office is directed to place the same on record. Sri Ramendra Asthana, learned counsel for the Panchayat filed counter affidavit and supplementary affidavit today, the same may be placed on record. The petitioner filed rejoinder affidavit to the counter filed by Sri Ramendra Asthana.

Put up tomorrow.

Order Date :- 8.12.2014

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