Malkhan Singh vs State Of U.P. And 4 Others
2016 Latest Caselaw 6064 ALL

Citation : 2016 Latest Caselaw 6064 ALL
Judgement Date : 21 September, 2016

Allahabad High Court

Malkhan Singh vs State Of U.P. And 4 Others on 21 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 32043 of 2016
 

 
Petitioner :- Malkhan Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Rang Nath Pandey,Sunil Kumar Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Supplementary affidavit is taken on record.

Learned counsel for the respondent states that the counter affidavit is under preparation.

Learned counsel for the petitioner states that an amendment application has been filed on 29.08.2016 which is not on record. Office is directed to trace out the said amendment application and place it on record.

List after ten days.

The interim order is extended till the next date of listing.

Order Date :- 21.9.2016

Download the LatestLaws.com Mobile App