Manoj Kumar Dixit vs State Of U.P. And Others
2014 Latest Caselaw 1472 ALL

Citation : 2014 Latest Caselaw 1472 ALL
Judgement Date : 2 May, 2014

Allahabad High Court

Manoj Kumar Dixit vs State Of U.P. And Others on 2 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 17126 of 1999
 

 
Petitioner :- Manoj Kumar Dixit
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Pankaj Srivastava,Archana Srivastava,Gopal Misra,M.C. Chaturvedi,Shyam Lal Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Sri M.C.Chaturvedi, learned counsel appearing for the petitioner prays for two weeks' time to file amendment application as he submits that the subsequent order dated 11.6.2002 brought before this Court for the first time by way of supplementary counter affidavit needs to be challenged as the same is a subsequent order.

As prayed, list the matter after two weeks.

Order Date :- 2.5.2014

SKM

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