Chhedi Lal vs State Of U.P. And 3 Others
2016 Latest Caselaw 4617 ALL

Citation : 2016 Latest Caselaw 4617 ALL
Judgement Date : 28 July, 2016

Allahabad High Court

Chhedi Lal vs State Of U.P. And 3 Others on 28 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 21827 of 2016
 

 
Petitioner :- Chhedi Lal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ray Sahab Yadav
 
Counsel for Respondent :- C.S.C.,Shiv Nath Singh
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the respondent, Sri S.N. Singh submits that in compliance of the order dated 31.05.2016, a sum of Rs.22,319/- has been paid to the petitioner, which has not been denied by the learned counsel for the petitioner. In respect of other dues, Sri Singh submits that a detailed order has been passed, copy of which shall be furnished to the petitioner by the next date.

List this case in the next cause list among top ten cases.

Order Date :- 28.7.2016

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