Mohd. Fakhruddin Qureshi vs State Of U.P. Thru. Its Prin. ...
2017 Latest Caselaw 1441 ALL

Citation : 2017 Latest Caselaw 1441 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Mohd. Fakhruddin Qureshi vs State Of U.P. Thru. Its Prin. ... on 30 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 3712 of 2017
 

 
Applicant :- Mohd. Fakhruddin Qureshi
 
Opposite Party :- State Of U.P. Thru. Its Prin. Secy., Home, Civil Sectt.& Anr
 
Counsel for Applicant :- Mohammad Saqib Siddiqui
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Issue notice to respondent.

2. Summoning order is hereby stayed till further orders.

3. Let explanation be called from Amit Kumar Sharma-opposite party no.2 as to why State should not take any action against him.

Order Date :- 30.5.2017

Mukesh

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