Allahabad High Court
State Of U.P. vs Balram Singh on 7 January, 2010
Author: Narayan Shukla
Bench: Narayan Shukla
Court No. - 3 Case :- MISC. SINGLE No. - 5795 of 1984 Petitioner :- State Of U.P. Respondent :- Balram Singh Petitioner Counsel :- C.S.C. Respondent Counsel :- H.S.Sahai,C.S.C. Hon'ble Shri Narayan Shukla,J.
Pursuant to the order dated 10.07.2007 passed on C.M.A. No.6073 of 2000, 24 hours' time was allowed to incorporate the necessary amendment.
Let the notice issued to the newly substituted party within three days.
List after service report along with writ petition no.5789(M/S) of 1995.
Order Date :- 7.1.2010 PR/-