Ishwari vs State Of U.P.Through ...
2014 Latest Caselaw 2394 ALL

Citation : 2014 Latest Caselaw 2394 ALL
Judgement Date : 1 July, 2014

Allahabad High Court

Ishwari 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. - 64 of 2014
 

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

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Respondent nos. 1 and 2 are represented by the learned Standing Counsel. We are informed that there are counsel for the respondent nos. 3 and 4. Let the appellant may serve the copy of the substitution application on the counsel for the respondent nos. 3 and 4. Learned counsel for the appellant is also directed to provide one copy of the substitution application to the learned Standing Counsel. The service may be effected within a week.

List in week commencing 14.7.2014.

Order Date :- 1.7.2014

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