Pankaj Singh vs State Of U.P. And Others
2016 Latest Caselaw 5193 ALL

Citation : 2016 Latest Caselaw 5193 ALL
Judgement Date : 12 August, 2016

Allahabad High Court

Pankaj Singh vs State Of U.P. And Others on 12 August, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 42438 of 2011
 

 
Petitioner :- Pankaj Singh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Rudra Pratap Mishra
 
Counsel for Respondent :- C.S.C.,P.K.Tripathi,S.K.Srivastava
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

List is revised.

Learned counsel for the petitioner is not present though counsel for the respondent is present.

In the interest of justice, adverse order is deferred.

List again.

Learned counsel for the respondent states that the matter may come up along with records of Writ Petition No. 18507 of 2015 (Pankaj Singh v. State of U.P. and others) and 46788 of 2015 (Pankaj Singh v. State of U.P. and others)

Order Date :- 12.8.2016

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