Jugal Kishor vs State Of U.P. And 3 Others
2017 Latest Caselaw 5514 ALL

Citation : 2017 Latest Caselaw 5514 ALL
Judgement Date : 13 October, 2017

Allahabad High Court

Jugal Kishor vs State Of U.P. And 3 Others on 13 October, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 48606 of 2017
 

 
Petitioner :- Jugal Kishor
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Satya Prakash Rathor
 
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Heard Shri S.P. Rathor, learned counsel for the petitioner, learned Standing Counsel for the respondent nos.1 to 3 and Shri Pranjal Mehrotra learned counsel for the respondent no.4.

The petitioner does not disclose anywhere that the answering respondent M/S Mahindra & Mahindra Financial Services Ltd. in any way is a 'State' within the meaning of Article 12 of the Constitution of India. A prayer for mandamus is, therefore, cannot be granted.

It is accordingly dismissed.

Order Date :- 13.10.2017

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