State Of U.P. And 3 Ors. vs Bal Krishna Tewari
2014 Latest Caselaw 1478 ALL

Citation : 2014 Latest Caselaw 1478 ALL
Judgement Date : 2 May, 2014

Allahabad High Court

State Of U.P. And 3 Ors. vs Bal Krishna Tewari on 2 May, 2014

Bench: Sheo Kumar Singh, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 440 of 2014
 

 
Appellant :- State Of U.P. And 3 Ors.
 
Respondent :- Bal Krishna Tewari
 
Counsel for Appellant :- A.K. Roy
 
Counsel for Respondent :- Dheeraj Kumar Dwivedi
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

Learned counsel for the appellant prays for three days time to inform this court about the result of the disciplinary proceedings, which according to his own showing, were proposed to be taken and as to why the said disciplinary proceedings could not be brought to its logical conclusion.

Put up this appeal on 8th May, 2014, as fresh.

Order Date :- 2.5.2014

M.A.A.

( A.R. Masoodi, J.) ( S.K. Singh, J.)

Download the LatestLaws.com Mobile App