Sandeep Kumar Watson vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 107 ALL

Citation : 2014 Latest Caselaw 107 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

Sandeep Kumar Watson vs State Of U.P., Thru. Prin. Secy., ... on 24 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 10284 of 2011
 

 
Petitioner :- Sandeep Kumar Watson
 
Respondent :- State Of U.P., Thru. Prin. Secy., Revenue & Others
 
Counsel for Petitioner :- R.N. Gupta,Kshemendra Shukla,Ram Kumar Singh
 
Counsel for Respondent :- C.S.C.,Aftab Ahmad
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Vide order dated 4.3.2014 learned Standing Counsel was directed to seek instructions about the present status of the case.

Supplementary affidavit filed on behalf of opposite parties nos. 1 to 4 in Court is taken on record to which fortnight time is allowed to file objection to the supplementary affidavit.

List after the expiry of the aforesaid period.

Order Date :- 24.3.2014

Anurag/-

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