Veerbhan Singh vs Union Of India And 2 Others
2014 Latest Caselaw 15 ALL

Citation : 2014 Latest Caselaw 15 ALL
Judgement Date : 20 March, 2014

Allahabad High Court

Veerbhan Singh vs Union Of India And 2 Others on 20 March, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 8185 of 2014
 

 
Petitioner :- Veerbhan Singh
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- R.K. Singh Rajpoot
 
Counsel for Respondent :- A.S.G.I.,Tej Bahadur Rai
 

 
Hon'ble Abhinava Upadhya,J.

Lawyers are abstaining from work. None is present on behalf of the petitioner to press this writ petition. However, learned Standing Counsel appearing for the State-respondents is present.

List the matter in the next cause list.

Order Date :- 20.3.2014

SKM

Download the LatestLaws.com Mobile App