Citation : 2014 Latest Caselaw 7541 ALL
Judgement Date : 14 October, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 54204 of 2014 Petitioner :- Mau Kargha Audyogik Upbhokta Sahkari Samiti & Another Respondent :- State Of U.P. & 3 Others Counsel for Petitioner :- R.S. Singh Counsel for Respondent :- C.S.C. Hon'ble Rajes Kumar,J.
Hon'ble Shashi Kant,J.
On the request of Sri Suresh Chandra Dwivedi, Advocate, put up day after tomorrow as fresh to enable him to look into the matter. We also direct the learned Standing Counsel to produce the record of the case on the said date and the District Supply Officer is directed to explain that when he has already passed one order on 27.5.2013 in pursuance of the order passed by this Court in Writ Petition No. 68571 of 2012, which has been upheld by the Division Bench of this Court in Writ petition No. 33062 of 2013, without complying with the direction how the order dated 16.7.2013 has been passed.
Order Date :- 14.10.2014
OP
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