Jay Karan vs State Of U.P. And 4 Others
2015 Latest Caselaw 1217 ALL

Citation : 2015 Latest Caselaw 1217 ALL
Judgement Date : 13 July, 2015

Allahabad High Court

Jay Karan vs State Of U.P. And 4 Others on 13 July, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - A No. - 38048 of 2015
 

 
Petitioner :- Jay Karan
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- M.S. Verma,Ghufran Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Considering the nature of averments as carried in the writ petition, let learned Standing Counsel obtain instructions as to why the petitioner has not been relieved as alleged, even though he was transferred as far back as on 12 December, 2014.

On a request made by the learned Standing Counsel, let this petition be included in the list of fresh cases of appropriate Court on 27.07.2015.

Learned Standing Counsel may obtain instructions in the meanwhile.

Order Date :- 13.7.2015

Arun K. Singh

Download the LatestLaws.com Mobile App