Rakesh Yadav vs State Of U.P. And 4 Ors.
2015 Latest Caselaw 226 ALL

Citation : 2015 Latest Caselaw 226 ALL
Judgement Date : 29 April, 2015

Allahabad High Court

Rakesh Yadav vs State Of U.P. And 4 Ors. on 29 April, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 19532 of 2015
 

 
Petitioner :- Rakesh Yadav
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Kamal Kumar Singh,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Learned Standing Counsel on oral instructions informs that the records pertaining to the examination in question are under scrutiny.

Let the aforesaid facts be brought on record by means of an Affidavit to be filed within two weeks from today.

List this matter on 14th May, 2015.

In the meanwhile and while filing the Affidavit, the respondents shall also indicate the possibilities of issuing to the petitioner a certified or authenticated copy of the certificate in question.

Order Date :- 29.4.2015

Arun K. Singh

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