Amar Nath, Constable 391 Cp vs State Of U.P. And Others
2011 Latest Caselaw 1306 ALL

Citation : 2011 Latest Caselaw 1306 ALL
Judgement Date : 22 April, 2011

Allahabad High Court

Amar Nath, Constable 391 Cp vs State Of U.P. And Others on 22 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 23579 of 2011
 

 
Petitioner :- Amar Nath, Constable 391 Cp
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gautam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted eight weeks time to file counter affidavit.

It is made clear that this Court has yet not proceeded to condone the delay in presenting present writ petition before this Court as reported by the office, same will be considered after counter affidavit is received.

Order Date :- 22.4.2011

SRY

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