Ravi Kant Rajpoot vs State Of U.P. And Others
2011 Latest Caselaw 3077 ALL

Citation : 2011 Latest Caselaw 3077 ALL
Judgement Date : 26 July, 2011

Allahabad High Court

Ravi Kant Rajpoot vs State Of U.P. And Others on 26 July, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 41279 of 2011
 

 
Petitioner :- Ravi Kant Rajpoot
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Jitendra Singh Lodhi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted one month's time to file counter affidavit.

List after one month on 02.09.2011.

On the said date learned standing counsel shall inform the outcome of the scrutiny applied for by the petitioner and shall also produce the answer sheets of Mathematics I and II papers of Intermediate Examination-2011.

Order Date :- 26.7.2011

SRY

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