Kashi Nath And Another vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 1582 ALL

Citation : 2014 Latest Caselaw 1582 ALL
Judgement Date : 8 May, 2014

Allahabad High Court

Kashi Nath And Another vs State Of U.P. And 4 Ors. on 8 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 25791 of 2014
 

 
Petitioner :- Kashi Nath And Another
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Awadhesh Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

It has been stated by the learned counsel for the petitioner that he was required to file the CH Form 23, but the same is not obtained till date. Under the circumstances, he prays for further time.

Put up as fresh on 15th May, 2014 as fresh.

It is made clear that in case, the supplementary affidavit annexing thereto the CH Form 23 is not filed by that date, the matter shall be considered and order passed thereon on the basis of material available on record.

Order Date :- 8.5.2014

Priyanka

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