Mohd. Naqi vs Sri Tariq Anwar Advocate
2014 Latest Caselaw 9001 ALL

Citation : 2014 Latest Caselaw 9001 ALL
Judgement Date : 21 November, 2014

Allahabad High Court

Mohd. Naqi vs Sri Tariq Anwar Advocate on 21 November, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - C No. - 60819 of 2014
 

 
Petitioner :- Mohd. Naqi
 
Respondent :- Sri Tariq Anwar Advocate
 
Counsel for Petitioner :- Aalok Kumar Srivastava,A.L. Gupta
 

 
Hon'ble Abhinava Upadhya,J.

Issue notice to the respondent returnable at an early date for which learned counsel for the petitioner will take steps within a week. .

The respondent may file counter affidavit within three weeks.

List thereafter.

Order Date :- 21.11.2014

SKM

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