Hawaldar Siingh vs State Of U.P.Throu The Secy. Food ...
2017 Latest Caselaw 1798 ALL

Citation : 2017 Latest Caselaw 1798 ALL
Judgement Date : 3 July, 2017

Allahabad High Court

Hawaldar Siingh vs State Of U.P.Throu The Secy. Food ... on 3 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 44 of 2013
 

 
Appellant :- Hawaldar Siingh
 
Respondent :- State Of U.P.Throu The Secy. Food And Civil Supply Lko.& Ors
 
Counsel for Appellant :- Manish Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Steps for service of notice have not been taken.

2. Dismissed under Chapter XII Rule 4 of Allahabad High Court Rules, 1952.

Order Date :- 3.7.2017

Pachhere/-

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