Indra Bahadur Singh And Another vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Indra Bahadur Singh And Another vs State Of U.P. Thru. Addl. Chief Secy. ... on 30 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40990
 
Court No. - 20
 

 
Case :- WRIT - C No. - 4767 of 2024
 

 
Petitioner :- Indra Bahadur Singh And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Institutional Finance U.P. Lko. And 5 Others
 
Counsel for Petitioner :- Janardan Singh,Sushil Kumar Singh
 
Counsel for Respondent :- C.S.C.,Anand Pal Singh,Rama Niwas Pathak
 

 
Hon'ble Shree Prakash Singh,J.
 

Learned counsel for the petitioners has filed a defective affidavit in support of this writ petition, which is not permissible under the rules of the court.

In view of aforesaid, the writ petition is dismissed with liberty to the petitioners to file a fresh petition at an appropriate stage.

Sri S.M.Singh Raiyakowar, learned counsel for the opposite party no. 5 is present.

Office is directed to return the certified copies of the orders/Judgments, if any, to the learned counsel for the petitioners forthwith.

Order Date :- 30.5.2024

AKS