Om Sons India Handicraft ... vs State Of U.P. And Others
2017 Latest Caselaw 333 ALL

Citation : 2017 Latest Caselaw 333 ALL
Judgement Date : 9 May, 2017

Allahabad High Court

Om Sons India Handicraft ... vs State Of U.P. And Others on 9 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 64854 of 2006
 

 
Petitioner :- Om Sons India Handicraft Manfufacturers And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Surya Narayan
 
Counsel for Respondent :- C.S.C.,A.C.Nigam,A.K. Mehrotra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

List in the next cause list showing the name of Shri A.K. Saxena as learned counsel for the respondent. The petitioner may inform the other side about this order in writing and obtain a receipt thereof.

The name of Shri A.C. Nigam be deleted as learned counsel for the respondent.

Order Date :- 9.5.2017

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