Rohit Singh vs State Of U.P. And Others
2011 Latest Caselaw 212 ALL

Citation : 2011 Latest Caselaw 212 ALL
Judgement Date : 11 March, 2011

Allahabad High Court

Rohit Singh vs State Of U.P. And Others on 11 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 14977 of 2011
 

 
Petitioner :- Rohit Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Braham Singh,Susheel Kumar Tewari
 
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 :- 11.3.2011

SRY

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