Ram Krishan Rai vs State Of U.P. And Others
2011 Latest Caselaw 3336 ALL

Citation : 2011 Latest Caselaw 3336 ALL
Judgement Date : 1 August, 2011

Allahabad High Court

Ram Krishan Rai vs State Of U.P. And Others on 1 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 42407 of 2011
 

 
Petitioner :- Ram Krishan Rai
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Chandra Kumar Rai,R.K. Ojha
 
Respondent Counsel :- C.S.C.,Sanjay Kr. Rai,V.K. Kushwaha
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1, 2 and 3. Sri Ashok Khare, Senior Advocate, assisted by Sri Sanjay Rai, Advocate, has entered appearance on behalf of respondent No.4.

Each one of the respondents is granted four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

Continuance of the Committee of Management shall abide by final orders to be passed by this Court.

Order Date :- 1.8.2011

SRY

Download the LatestLaws.com Mobile App