Anoop Kr vs State Of U.P. And Others
2017 Latest Caselaw 2533 ALL

Citation : 2017 Latest Caselaw 2533 ALL
Judgement Date : 19 July, 2017

Allahabad High Court

Anoop Kr vs State Of U.P. And Others on 19 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 4835 of 1993
 

 
Petitioner :- Anoop Kr
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- N.P.Singh Rama
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out. No one is present on behalf of petitioner to press this writ petition.

Office has given a report regarding reconstruction of file. The report is accepted. Office is directed to maintain the record of reconstructed file as original record.

In case, original record (file) is traced on a later date, the same should be placed with the reconstructed file.

Perused the record. There is no force in the present writ petition.

Accordingly, this writ petition is dismissed.

Order Date :- 19.7.2017

psd

(Vivek Chaudhary,J.)

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