Lakshmi Narayan Upadhyay vs State Of U.P. And Others
2011 Latest Caselaw 2506 ALL

Citation : 2011 Latest Caselaw 2506 ALL
Judgement Date : 5 July, 2011

Allahabad High Court

Lakshmi Narayan Upadhyay vs State Of U.P. And Others on 5 July, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 11759 of 2011
 

 
Petitioner :- Lakshmi Narayan Upadhyay
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.P. Tewari,S.S. Tripathi
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble V.K. Shukla,J.

Eight weeks and no more time is allowed to respondents for filing counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List thereafter. On the next date status of disciplinary proceedings so undertaken be also disclosed before the Court.

Interim order already passed is extended till the next date of listing.

Order Date :- 5.7.2011

SRY

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