Ram Kalap vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 5812 ALL

Citation : 2017 Latest Caselaw 5812 ALL
Judgement Date : 26 October, 2017

Allahabad High Court

Ram Kalap vs State Of U.P. Thru. Prin. Secy. ... on 26 October, 2017

Bench: Dilip B. Bhosale, Chief Justice, Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Chief Justice's Court
 

 
Case :- MISC. BENCH No. - 25559 of 2017
 

 
Petitioner :- Ram Kalap
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Deptt. & Others
 
Counsel for Petitioner :- Vijayendra Prakash Tripat
 
Counsel for Respondent :- C.S.C.,Azad Khan
 

 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Vivek Chaudhary,J.

This petition is directed against the order dated 31 August 2017 passed by respondent no.2. Petitioner has not placed this order on record. In view thereof, this petition deserves to be dismissed. Order accordingly.

Order Date :- 26.10.2017

AHA

(Dilip B Bhosale, CJ)

(Vivek Chaudhary, J)

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