Amar Nath And 7 Others vs State Of U.P. And 4 Others
2014 Latest Caselaw 8754 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - B No. - 58886 of 2014
 

 
Petitioner :- Amar Nath And 7 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Lalta Prasad,Prabhat Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

This writ petition came up for admission on 07.11.2014 on which the date it was ordered to be put up along with record of Writ Petition No. 20877 of 2008. 

Further learned counsel for the petitioner had been directed to intimate the counsel, who had filed the writ petition of 2008 about the order in writing.

Learned counsel for the petitioner states that he did not comply with the order dated 07.11.2014.  Although the record of the Writ Petition No. 20877 of 2008 has not been placed before me. 

Accordingly put up as fresh on 24th November, 2014 to enable the learned counsel for the petitioner to comply with the order dated 07.11.2014.

It is made clear that no further time shall be granted on that date and this Court may be constrained to pass final orders without reference to the said petition.

Order Date :- 17.11.2014

Priyanka