Girjesh Kumar Khare And Another vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7052 ALL

Citation : 2014 Latest Caselaw 7052 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Girjesh Kumar Khare And Another vs State Of U.P. And 3 Ors on 25 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52510 of 2014
 

 
Petitioner :- Girjesh Kumar Khare And Another
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Jai Singh Parihar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioners pray for disposal of their representations containing all his grievances.

Without adjudicating the merits of the claim of the petitioners, the writ petition is disposed of with a direction to the petitioners to file fresh representations before respondent no. 2 within one week and respondent No.2 shall consider and decide the representations of the petitioners by a reasoned and speaking order in accordance with law within a period of one week from the date of receipt of representation filed alongwith certified copy of this order is produced before him.

Only for a period of two weeks and no more, the status quo as exists today shall be maintained.

Order Date :- 25.9.2014

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Girjesh Kumar Khare And Another vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7052 ALL

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Girjesh Kumar Khare And Another vs State Of U.P. And 3 Ors2014 Latest Caselaw 7052 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Girjesh Kumar Khare And Another vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7052 ALL