Saurabh Singh vs U.O.I. Thru' Principal Secy. ...
2015 Latest Caselaw 4690 ALL

Citation : 2015 Latest Caselaw 4690 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Saurabh Singh vs U.O.I. Thru' Principal Secy. ... on 26 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 30487 of 2015
 

 
Petitioner :- Saurabh Singh
 
Respondent :- U.O.I. Thru' Principal Secy. Ministry Of Home And 3 Others
 
Counsel for Petitioner :- S.P.S. Parmar
 
Counsel for Respondent :- Govt. Advocate,A.S.G.I. 2015/1129,K.P.Pathak
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

Amendment Application No. 376629 if 2015 is allowed.

Let necessary amendment be carried out within three days.

An amended copy of the petition be filed after service upon the learned A.G.A. within one week. Learned A.G.A. will have ten days' time thereafter to file reply to the amended petition.

List thereafter.

Order Date :- 26.11.2015

Ashish Pd.

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