Allahabad High Court
Rakesh Kumar Rawat vs State Of U.P.Throu.Secy.Home Civil ... on 17 June, 2013
Author: Narayan Shukla
Bench: Narayan Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- MISC. BENCH No. - 5106 of 2013 Petitioner :- Rakesh Kumar Rawat Respondent :- State Of U.P.Throu.Secy.Home Civil Sectt.Lko.And Ors. Counsel for Petitioner :- C.S.Singh Yadav,Rajendra Prasad Counsel for Respondent :- Govt.Advocate Hon'ble Shri Narayan Shukla,J.
Hon'ble Arvind Kumar Tripathi (II),J.
Two weeks' time, as prayed by learned A.G.A. is allowed to seek instructions regarding compromise based on the investigating agency's enquiry report, Annexure-4, and Dy. Superintendent of Police (Special Enquiry), State of U.P., Lucknow, as well as action taken thereon.
List thereafter.
Order Date :- 17.6.2013 A.Nigam