Hari Krishna Saxena vs State Of U.P. And 2 Ors.
2017 Latest Caselaw 7161 ALL

Citation : 2017 Latest Caselaw 7161 ALL
Judgement Date : 20 November, 2017

Allahabad High Court

Hari Krishna Saxena vs State Of U.P. And 2 Ors. on 20 November, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 53286 of 2016
 

 
Petitioner :- Hari Krishna Saxena
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Nand Lal Yadav,Prem Chandra
 
Counsel for Respondent :- C.S.C.,Ramesh Chandra Tiwari
 

 
Hon'ble Manoj Kumar Gupta,J.

On request of learned standing counsel, the matter is adjourned, to be listed in the next week to enable him to produce before this Court the decision that was required to be taken by the second respondent in compliance of order of this Court dated 5.9.2017.

(Manoj Kumar Gupta, J.)

Order Date :- 20.11.2017

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