Ram Kishor vs State Of U.P. & 3 Others
2015 Latest Caselaw 2348 ALL

Citation : 2015 Latest Caselaw 2348 ALL
Judgement Date : 16 September, 2015

Allahabad High Court

Ram Kishor vs State Of U.P. & 3 Others on 16 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53214 of 2015
 

 
Petitioner :- Ram Kishor
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Om Narayan Dwivedi
 
Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The petitioner was informed that a sum of Rs. 55,493/- was payable towards provisional assessement in respect of the theft of electricity.

The petitioner was granted 15 days time to respond to the provisional assessment. It is his case that reply has been submitted to the provisional assessment. Thereafter, no action has been taken.

Accordingly the writ petition is disposed of.

Order Date :- 16.9.2015

Ashish Pd.

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