Sardar Patel Private Iti And ... vs Union Of India And Another
2016 Latest Caselaw 6498 ALL

Citation : 2016 Latest Caselaw 6498 ALL
Judgement Date : 7 October, 2016

Allahabad High Court

Sardar Patel Private Iti And ... vs Union Of India And Another on 7 October, 2016

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 38187 of 2016
 

 
Petitioner :- Sardar Patel Private Iti And Another
 
Respondent :- Union Of India And Another
 
Counsel for Petitioner :- Amit Shukla
 
Counsel for Respondent :- A.S.G.I.,Pranjal Mehrotra,Rizwan Ahmad
 

 
Hon'ble Manoj Kumar Gupta,J.

According to the petitioners, no third inspection has taken place in the institution.

Learned counsel for the respondents shall on the next date, produce before the Court, relevant documents to prove that third inspection had taken place on the basis of which the impugned decision was taken.

(Manoj Kumar Gupta, J.)

Order Date :- 7.10.2016

skv

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