Trilok Rana And Others vs State Of U.P. And Others
2011 Latest Caselaw 3363 ALL

Citation : 2011 Latest Caselaw 3363 ALL
Judgement Date : 1 August, 2011

Allahabad High Court

Trilok Rana And Others 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. - 42146 of 2011
 

 
Petitioner :- Trilok Rana And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Mohit Singh
 
Respondent Counsel :- C.S.C.,Shailendra
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Shailendra, Advocate, has entered appearance on behalf of respondent Nos. 2 and 3. Issue notice to respondent Nos. 4, 5, 6 and 7.

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

List thereafter.

Order Date :- 1.8.2011

SRY

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