Ashok Kumar Singh vs State Of U.P. Through Prin. Secy. ...
2015 Latest Caselaw 830 ALL

Citation : 2015 Latest Caselaw 830 ALL
Judgement Date : 3 June, 2015

Allahabad High Court

Ashok Kumar Singh vs State Of U.P. Through Prin. Secy. ... on 3 June, 2015

Bench: Shabihul Hasnain, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. BENCH No. - 4802 of 2015
 

 
Petitioner :- Ashok Kumar Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Umeshwar Pratap Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State of U.P.

Issue notice to the opposite party no. 3, returnable at an early date.

Order Date :- 3.6.2015

Monika

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