Ram Prasad vs State Of U.P. And 5 Others
2018 Latest Caselaw 2062 ALL

Citation : 2018 Latest Caselaw 2062 ALL
Judgement Date : 21 August, 2018

Allahabad High Court

Ram Prasad vs State Of U.P. And 5 Others on 21 August, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 27647 of 2018
 

 
Petitioner :- Ram Prasad
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Amrita Singh,Suresh Singh
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

State shall explain about the conduct of the Authority concerned cancelling the licence on the basis of material of 2012. The affidavit of reply is sub-silent. They shall file fresh and proper affidavit explaining all these facts on or before 7th September, 2018 and if they are unable to do so, they may review their order as otherwise it may amount to contempt of order of this Court passed earlier.

List on 10th September, 2018.

Interim relief, if any, shall continue.

Order Date :- 21.8.2018

Mukesh

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