Dhoom Singh vs State Of U.P. Thru. Addl.Chief ...
2018 Latest Caselaw 1807 ALL

Citation : 2018 Latest Caselaw 1807 ALL
Judgement Date : 1 August, 2018

Allahabad High Court

Dhoom Singh vs State Of U.P. Thru. Addl.Chief ... on 1 August, 2018

Bench: Vikram Nath, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- P.I.L. CIVIL No. - 21444 of 2017
 
Petitioner :- Dhoom Singh
 
Respondent :- State Of U.P. Thru. Addl.Chief Secy.,Sugar Industries & Cane
 
Counsel for Petitioner :- Manish Mathur,Akhilesh Kumar Kalra,Asit Srivastava
 
Counsel for Respondent :- C.S.C.,Deeptiman Singh,Devansh Bharadwaj,K.S. Pawar,Karunesh Singh Pawar,Nav Preet Ahluvalia,Neerav Chitravanshi
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

List/ put up this case tomorrow i.e. 02.08.2018.

In the meantime, Sri K.S. Pawar, Advocate may file an affidavit placing on record the chart containing the amount of dues paid by the Sugarcane Factories in the State of U.P. for the year 2017-18.

Order Date :- 1.8.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]

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