Ramesh Chandra Yadav vs State Of U.P. And Others
2011 Latest Caselaw 2886 ALL

Citation : 2011 Latest Caselaw 2886 ALL
Judgement Date : 20 July, 2011

Allahabad High Court

Ramesh Chandra Yadav vs State Of U.P. And Others on 20 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 39633 of 2011
 

 
Petitioner :- Ramesh Chandra Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sushil Kumar
 
Respondent Counsel :- C.S.C.,Anuj Kumar
 

 
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 Standing Counsel may give reply particularly paragraph-5 of the writ petition.

Any future appointment shall be subject to the decision of the writ petition.

Order Date :- 20.7.2011

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