Manoj Kumar Diwedi (Dubey) vs State Of U.P. & Others
2014 Latest Caselaw 8062 ALL

Citation : 2014 Latest Caselaw 8062 ALL
Judgement Date : 5 November, 2014

Allahabad High Court

Manoj Kumar Diwedi (Dubey) vs State Of U.P. & Others on 5 November, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 2194 of 2010
 

 
Petitioner :- Manoj Kumar Diwedi (Dubey)
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Irshad Ali,Anil Babu
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Sri Harish Chandra Pathak, learned standing counsel states that he could not communicate the order dated 13.10.2014 by which the presence of District Inspector of Schools has been ordered on failure to file counter affidavit.

He seeks further time. List this case on 24.11.2014 in terms of the order dated 13.10.2014.

Learned standing counsel shall ensure compliance of the aforesaid order.

Order Date :- 5.11.2014

SKS

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