C/M Anjuman Nasirul Uloom Thru ... vs State Of Up Thr ...
2017 Latest Caselaw 1693 ALL

Citation : 2017 Latest Caselaw 1693 ALL
Judgement Date : 13 June, 2017

Allahabad High Court

C/M Anjuman Nasirul Uloom Thru ... vs State Of Up Thr ... on 13 June, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 13518 of 2017
 

 
Petitioner :- C/M Anjuman Nasirul Uloom Thru Manager Naseem Khan And Anr.
 
Respondent :- State Of Up Thr Prin.Secy.Deptt.Of Institutional Finance&Ors
 
Counsel for Petitioner :- Sandeep Dixit,Madhumita Bose
 
Counsel for Respondent :- C.S.C.,G.M. Kamil
 

 
Hon'ble Vivek Chaudhary,J.

Dr. L. P. Misra has filed his power on behalf of respondent no. 3. The same be kept on record.

By the present writ petition, petitioners have challenged primarily the holding of election which is conducted today.

Having heard both the parties, it is permitted that elections may be held today, but the result thereof shall not be declared till next date fixed.

Put up this matter on 03.07.2017.

Meanwhile, parties may exchange affidavits.

Order Date :- 13.6.2017

psd

(Vivek Chaudhary,J.)

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C/M Anjuman Nasirul Uloom Thru ... vs State Of Up Thr ...
2017 Latest Caselaw 1693 ALL

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C/M Anjuman Nasirul Uloom Thru ... vs State Of Up Thr ...2017 Latest Caselaw 1693 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

C/M Anjuman Nasirul Uloom Thru ... vs State Of Up Thr ...
2017 Latest Caselaw 1693 ALL