Mohd. Tayyab vs State Of U.P. And 3 Ors.
2014 Latest Caselaw 2083 ALL

Citation : 2014 Latest Caselaw 2083 ALL
Judgement Date : 27 May, 2014

Allahabad High Court

Mohd. Tayyab vs State Of U.P. And 3 Ors. on 27 May, 2014

Bench: Sheo Kumar Singh, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL No. - 281 of 2014
 

 
Appellant :- Mohd. Tayyab
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Appellant :- M.A. Khan,Chandra Bhan Gupta
 
Counsel for Respondent :- C.S.C.,J.A. Azami,S.K. Singh Paliwal
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

Two weeks and no more is granted to the learned counsel for the appellant to file rejoinder affidavit, failing which the matter shall be heard on the next date of listing.

List in the second week of July, 2014.

Order Date :- 27.5.2014

M.A.A.

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

Download the LatestLaws.com Mobile App