Kallu @ Navi Baksha vs Union Of India Thru Secy. And 3 ...
2015 Latest Caselaw 5670 ALL

Citation : 2015 Latest Caselaw 5670 ALL
Judgement Date : 22 December, 2015

Allahabad High Court

Kallu @ Navi Baksha vs Union Of India Thru Secy. And 3 ... on 22 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 51988 of 2015
 

 
Petitioner :- Kallu @ Navi Baksha
 
Respondent :- Union Of India Thru Secy. And 3 Others
 
Counsel for Petitioner :- Mahendra Pratap,Anurag Yadav
 
Counsel for Respondent :- Govt.Advocate,A.S.G.I.(2015/1970),N D Rai
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Supplementary counter affidavit filed today in the Court by learned counsel for respondent no.3 is taken on record.

Shri N.D. Rai, learned counsel for the Union of India is present.

Learned counsel for the petitioner prays for and is allowed two weeks' time to file supplementary rejoinder affidavit.

List this case on 11.1.2016.

Order Date :- 22.12.2015

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