Surendra Singh vs State Of U.P. And 3 Others
2018 Latest Caselaw 2403 ALL

Citation : 2018 Latest Caselaw 2403 ALL
Judgement Date : 7 September, 2018

Allahabad High Court

Surendra Singh vs State Of U.P. And 3 Others on 7 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 30446 of 2018
 

 
Petitioner :- Surendra Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sheetla Sahai Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

I could have relegated the petitioner to alternative remedy. The matter can be decided here. It is evident from the record that during his sickness, the order has been passed and, therefore, the counsel for State may seek instructions for withdrawal of the order and pass a fresh order after hearing the petitioner and see medical prescription.

Petitioner had represented on 23.6.2018 and 7.7.2018 that he was sick and even after application dated 7.7.2018 and 21.6.2018 the order has been passed.

State to file its reply on or before 4th October, 2018.

List on 4th October, 2018.

Order Date :- 7.9.2018

Mukesh

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