Allahabad High Court
Vikas Singh vs Additional District & Session Judge & ... on 21 January, 2010
Court No. - 50 Case :- CRIMINAL MISC. WRIT PETITION No. - 24899 of 2009 Petitioner :- Vikas Singh Respondent :- Additional District & Session Judge & Others Petitioner Counsel :- Tarun Kumar Srivastava Respondent Counsel :- Govt. Advocate Hon'ble Mrs. Poonam Srivastav,J.
Learned counsel for the petitioner submits that a Civil Misc. Writ Petition will be maintainable against an order passed under Section 6-C of Essential Commodities Act.
As prayed, learned counsel for the petitioner is permitted to convert the instant writ petition into Civil Misc. Writ Petition. Put up on 25.1.2010 as a fresh case before the appropriate Court. Order Date :- 21.1.2010 Rmk.