Shri Ram Singh vs State Of U.P. And 2 Ors
2014 Latest Caselaw 7089 ALL

Citation : 2014 Latest Caselaw 7089 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Shri Ram Singh vs State Of U.P. And 2 Ors on 25 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52507 of 2014
 

 
Petitioner :- Shri Ram Singh
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- G.S. Dwivedi,Girraj Singh,R.S. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner has filed an appeal against punishment order which is said to be pending before the District Magistrate. Sonebhadra.

Let the aforesaid appellate authority decide the appeal of the petitioner within two months from the date of certified copy of this order is produced before him.

With the aforesaid observation, the writ petition is disposed of.

Order Date :- 25.9.2014

SKS

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