Vishpal vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 6309 ALL

Citation : 2016 Latest Caselaw 6309 ALL
Judgement Date : 30 September, 2016

Allahabad High Court

Vishpal vs State Of U.P. And 3 Ors. on 30 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 36337 of 2016
 

 
Petitioner :- Vishpal
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Hinchh Lal Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Amendment Application No.283738 of 2016.

Heard.

Amendment application is allowed.

Learned counsel for the petitioner is permitted to carry out the necessary amendment within ten days.

Order Date :- 30.9.2016

Case :- WRIT - A No. - 36337 of 2016

Petitioner :- Vishpal

Respondent :- State Of U.P. And 3 Ors.

Counsel for Petitioner :- Hinchh Lal Pandey

Counsel for Respondent :- C.S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

List after expiry of ten days.