Chand Govind Yadav vs State Of U.P. & Otehrs
2014 Latest Caselaw 7555 ALL

Citation : 2014 Latest Caselaw 7555 ALL
Judgement Date : 14 October, 2014

Allahabad High Court

Chand Govind Yadav vs State Of U.P. & Otehrs on 14 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 49291 of 2008
 

 
Petitioner :- Chand Govind Yadav
 
Respondent :- State Of U.P. & Otehrs
 
Counsel for Petitioner :- R.B. Tripathi
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Rajan Roy,J.

Petitioner had retired during pendency of the writ petition. He has filed amendment application. No objections have been filed by the respondents.

Amendment application is allowed.

Let amendment be carried out within ten day.

Respondents may file counter affidavit to the amended portion of the writ petition, within three weeks.

List immediately thereafter along with Writ Petition No. 260 of 2011.

Learned Standing Counsel shall seek instruction regarding latest position with regard to the proceedings said to have been pending against him, which gave cause of action to the petitioner to file this petition initially.

Order Date :- 14.10.2014

M.A.A.