AJAI KUMAR Vs. OFFICER IN CHARGE SAMYUKTA KARYALAYA DISTRICT MAGISTRATE AND STATE OF U P
LAWS(ALL)-2005-4-196
HIGH COURT OF ALLAHABAD
Decided on
April 08,2005
AJAI KUMAR SON OF SIYA RAM
Appellant
VERSUS
OFFICER-IN-CHARGE, SAMYUKTA KARYALAYA, DISTRICT MAGISTRATE AND STATE OF U.P.
Respondents
JUDGEMENT
Ajoy Nath Ray, C.J. and Ashok Bhushan, J. -
(1.) Appeal is taken up and summarily disposed of.
(2.) As we have not called for affidavits, allegations in the stay application cannot be taken to be admitted.
(3.) The impugned order has been passed by the Hon'ble Mr. Justice Shishir Kumar on 16.2.2005. His Lordship has been pleased to dismiss the writ petition of the appellant.;
(2.) As we have not called for affidavits, allegations in the stay application cannot be taken to be admitted.
(3.) The impugned order has been passed by the Hon'ble Mr. Justice Shishir Kumar on 16.2.2005. His Lordship has been pleased to dismiss the writ petition of the appellant.;
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