Nazim Hussain vs State Of U.P. & Others
2017 Latest Caselaw 2621 ALL

Citation : 2017 Latest Caselaw 2621 ALL
Judgement Date : 21 July, 2017

Allahabad High Court

Nazim Hussain vs State Of U.P. & Others on 21 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 2750 of 1996
 

 
Petitioner :- Nazim Hussain
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- S.P.Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out.

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.

Learned counsel for petitioner prays for adjournment.

List peremptorily in next cause list. No further adjournment shall be granted.

Order Date :- 21.7.2017

psd

(Vivek Chaudhary,J.)

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