Kanhaiya Lal vs State Of U.P. And 4 Ors.
2016 Latest Caselaw 6017 ALL

Citation : 2016 Latest Caselaw 6017 ALL
Judgement Date : 20 September, 2016

Allahabad High Court

Kanhaiya Lal vs State Of U.P. And 4 Ors. on 20 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 29528 of 2016
 

 
Petitioner :- Kanhaiya Lal
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Pankaj Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Misra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Amendment application of the petitioner has been allowed on 20.07.2016.

As prayed by the learned counsel for the petitioner, ten days time is granted to incorporate the necessary amendment in the writ petition.

Learned counsel for the respondent is granted two weeks time to file reply to the amended petition.

List immediately thereafter.

Order Date :- 20.9.2016

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