Mohd. Jameel Khan,Sub-Inspector ... vs State Of U.P. And Others
2011 Latest Caselaw 3577 ALL

Citation : 2011 Latest Caselaw 3577 ALL
Judgement Date : 5 August, 2011

Allahabad High Court

Mohd. Jameel Khan,Sub-Inspector ... vs State Of U.P. And Others on 5 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 40610 of 2011
 

 
Petitioner :- Mohd. Jameel Khan,Sub-Inspector (Special Category)
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gautam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Learned counsel for the petitioner states that he does not want any interim relief.

The application for the interim relief stands rejected.

Order Date :- 5.8.2011

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