Manoj Kumar Tyagi vs State Of U.P. And Others
2011 Latest Caselaw 141 ALL

Citation : 2011 Latest Caselaw 141 ALL
Judgement Date : 8 March, 2011

Allahabad High Court

Manoj Kumar Tyagi vs State Of U.P. And Others on 8 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 10036 of 2011
 

 
Petitioner :- Manoj Kumar Tyagi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Gautam Baghel,Sri. P.S. Baghel
 
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 eight weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List thereafter.

Order Date :- 8.3.2011

SRY

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