Tejpal Singh vs Union Of India & Others
2014 Latest Caselaw 30 ALL

Citation : 2014 Latest Caselaw 30 ALL
Judgement Date : 20 March, 2014

Allahabad High Court

Tejpal Singh vs Union Of India & Others on 20 March, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 30233 of 2009
 

 
Petitioner :- Tejpal Singh
 
Respondent :- Union Of India & Others
 
Counsel for Petitioner :- R.B. Singh,G.C. Yadav
 
Counsel for Respondent :- A.S.G.I.,R.D.Tiwari,Rajesh Tewari,S.C.,S.C.Mishra
 

 
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

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