Mallu vs State Of U.P.Through ...
2014 Latest Caselaw 2387 ALL

Citation : 2014 Latest Caselaw 2387 ALL
Judgement Date : 1 July, 2014

Allahabad High Court

Mallu vs State Of U.P.Through ... on 1 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 170 of 2014
 

 
Appellant :- Mallu
 
Respondent :- State Of U.P.Through Collector,Bulandshahar And Others
 
Counsel for Appellant :- Y.D.Sharma,Abhay Raj Yadav
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Respondent no. 1 is represented by the learned Standing Counsel. We are informed that there are counsel for the respondent nos. 2 and 3. Let the appellant provide one copy of the substitution application to the learned Standing Counsel and serve the copy of the application on the learned counsel for the respondent nos. 2 and 3.

List in week commencing 14.7.2014.

Order Date :- 1.7.2014

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