Baiju (Baij Nath) vs State Of U.P.Through ...
2014 Latest Caselaw 2350 ALL

Citation : 2014 Latest Caselaw 2350 ALL
Judgement Date : 23 June, 2014

Allahabad High Court

Baiju (Baij Nath) vs State Of U.P.Through ... on 23 June, 2014

Bench: Devendra Kumar Arora, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. BENCH No. - 5165 of 2014
 

 
Petitioner :- Baiju (Baij Nath)
 
Respondent :- State Of U.P.Through Prin.Secy.(Revenue) Lucknow & Others
 
Counsel for Petitioner :- Indra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Azad Khan
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Learned counsel for petitioner prays for and is granted a week's time to file supplementary affidavit annexing therewith the copy of the objection filed against the inspection report dated 31.03.2014.

List thereafter.

In the meantime, the learned standing counsel may seek instructions in the matter.

Order Date :- 23.6.2014

Vijay

Download the LatestLaws.com Mobile App