Const. 406, Ap Sanjai Kumar Rai And ... vs State Of U.P. And Others
2011 Latest Caselaw 856 ALL

Citation : 2011 Latest Caselaw 856 ALL
Judgement Date : 4 April, 2011

Allahabad High Court

Const. 406, Ap Sanjai Kumar Rai And ... vs State Of U.P. And Others on 4 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 19313 of 2011
 

 
Petitioner :- Const. 406, Ap Sanjai Kumar Rai And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vivek Kumar Singh
 
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 six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

It has been contended that both the petitioners have joined at their transferred place; in such a situation and in this background, continuance of petitioners at transferred place shall abide by final orders to be passed by this Court.

Order Date :- 4.4.2011

SRY

Download the LatestLaws.com Mobile App