Radhey Mohan Lal vs State Of U.P. And 3 Others
2016 Latest Caselaw 1777 ALL

Citation : 2016 Latest Caselaw 1777 ALL
Judgement Date : 22 April, 2016

Allahabad High Court

Radhey Mohan Lal vs State Of U.P. And 3 Others on 22 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 14815 of 2016
 
Petitioner :- Radhey Mohan Lal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sushil Kumar Srivastava,Sandeep Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Amendment Application No.115781 of 2016.

Heard.

Amendment application is allowed.

Learned counsel for the petitioner is permitted to carry out necessary amendments within a week.

Order Date :- 22.4.2016

Case :- WRIT - A No. - 14815 of 2016

Petitioner :- Radhey Mohan Lal

Respondent :- State Of U.P. And 3 Others

Counsel for Petitioner :- Sushil Kumar Srivastava,Sandeep Kumar Srivastava

Counsel for Respondent :- C.S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

Put up this case on 05.05.2016 as supplementary fresh.