Citation : 2017 Latest Caselaw 7023 ALL
Judgement Date : 17 November, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 59 Case :- WRIT - B No. - 32504 of 1999 Petitioner :- Kuldeep Singh Respondent :- The D.D.C. & Others Counsel for Petitioner :- Sudhanshu Srivastava Counsel for Respondent :- C.S.C.,Bachcha Singh Hon'ble Manoj Kumar Gupta,J.
Counsel for the petitioner states that writ petition no. 21306 of 1993 is not the one which is to be decided alongwith the instant matter. He seeks further time to file affidavit stating therein the correct number of the writ petition which is to be heard alongwith the instant matter.
The prayer is allowed.
Let the petitioner file affidavit disclosing the correct number of the writ petition.
List after two weeks.
(Manoj Kumar Gupta, J.)
Order Date :- 17.11.2017
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