Ashraf Ali vs State Of U.P. And 3 Others
2019 Latest Caselaw 1014 ALL

Citation : 2019 Latest Caselaw 1014 ALL
Judgement Date : 12 March, 2019

Allahabad High Court

Ashraf Ali vs State Of U.P. And 3 Others on 12 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3801 of 2019
 

 
Petitioner :- Ashraf Ali
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Syed Ashraf Ali,Akhilesh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner contended that the madarsa in question is providing the education upto Aliya (Intermediate) hence the matter is liable to be heard by a Bench hearing the matter upto secondary education.

In the circumstances, put up as fresh on 14.3.2019 before the appropriate Bench.

Order Date :- 12.3.2019

Pramod Tripathi

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