Prabhu vs State Of U.P. & 2 Others
2014 Latest Caselaw 7622 ALL

Citation : 2014 Latest Caselaw 7622 ALL
Judgement Date : 16 October, 2014

Allahabad High Court

Prabhu vs State Of U.P. & 2 Others on 16 October, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 53926 of 2014
 

 
Petitioner :- Prabhu
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Dr. Amar Deep Gaur,Hasan Abidi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Sri Pankaj Rai, learned Additional Chief Standing Counsel, states that complete instruction has not been received. He requested that the matter may be taken up on 28.10.2014.

Put up on 28.10.2014 as fresh. Meantime, in case if the licence of the petitioner has not been suspended or cancelled and still exists, the respondent is directed to supply essential commodities within a period of two days from the date of presentation of certified copy of this rder.

Order Date :- 16.10.2014

Download the LatestLaws.com Mobile App