Liaquat Husain vs State Of U.P. And Others
2014 Latest Caselaw 8841 ALL

Citation : 2014 Latest Caselaw 8841 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Liaquat Husain vs State Of U.P. And Others on 19 November, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 66867 of 2010
 

 
Petitioner :- Liaquat Husain
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- A. K. Dixit
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Rajan Roy,J.

Rejoinder affidavit filed by the petitioner is taken on record.

Inspite of sufficient opportunity having been granted the relevant record including original cross list and result sheet has not been traced nor produced before the court.

One last opportunity is given to the respondents to produce the relevant record in terms of the earlier order dated 19.11.2014, otherwise adverse interference shall be drawn.

List this case on 5th December, 2014.

Order Date :- 19.11.2014

M.A.A.

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