Pholchand Maurya vs Addl. District Judge And Others
2011 Latest Caselaw 197 ALL

Citation : 2011 Latest Caselaw 197 ALL
Judgement Date : 10 March, 2011

Allahabad High Court

Pholchand Maurya vs Addl. District Judge And Others on 10 March, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 14574 of 2011
 

 
Petitioner :- Pholchand Maurya
 
Respondent :- Addl. District Judge And Others
 
Petitioner Counsel :- Shahabuddin
 
Respondent Counsel :- C.S.C.,Faujdar Ali,Govind Krishna
 

 
Hon'ble Rajes Kumar,J.

Sri Faujdar Rai and Sri C.K. Rai, Advocates, appear on behalf of respondent nos. 5 to 8 and Sri Govind Krishna, Advocate, appears on behalf of respondent nos. 3 & 4. All the respondents may file counter affidavit within a period of three weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the proceeding in suit no. 96 of 2002 (Phoolchand Maurya and others Vs. State of U.P. and others) shall remain stayed.

Order Date :- 10.3.2011

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