Kedari vs D.D.C. And 4 Ors.
2014 Latest Caselaw 2140 ALL

Citation : 2014 Latest Caselaw 2140 ALL
Judgement Date : 28 May, 2014

Allahabad High Court

Kedari vs D.D.C. And 4 Ors. on 28 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 29087 of 2014
 

 
Petitioner :- Kedari
 
Respondent :- D.D.C. And 4 Ors.
 
Counsel for Petitioner :- Darwari Lal,Manish Chandra Tiwari
 
Counsel for Respondent :- C.S.C.,Arun Kumar Srivastava
 

 
Hon'ble Anjani Kumar Mishra,J.

Stamp Reporter has reported that the writ petition suffers from latches of 274 days. The explanation for the delay as contained in paragraph 8 of the writ petition is not satisfactory.

Under the circumstances, the learned counsel for the petitioner may file a supplementary affidavit giving better particulars as regards the latches.

Put up as fresh on 18th July, 2014.

Order Date :- 28.5.2014

Priyanka

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