Veera Dee Gandhi vs State Of U.P. & 3 Others
2015 Latest Caselaw 165 ALL

Citation : 2015 Latest Caselaw 165 ALL
Judgement Date : 27 April, 2015

Allahabad High Court

Veera Dee Gandhi vs State Of U.P. & 3 Others on 27 April, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 12446 of 2015
 

 
Petitioner :- Veera Dee Gandhi
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Arvind Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Learned counsel for the petitioner points out that he has filed an application for conversion of this petition to be one under Article 227 of the Constitution of India.

The said application is stated to have been filed on 15th April, 2015. The Application is not on record.

Office to trace out the same and place it on record.

Let this petition be included in the list of fresh cases of 29th April, 2015.

Order Date :- 27.4.2015

Arun K. Singh

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