Suresh Chandra vs State Of U.P. And Others
2011 Latest Caselaw 252 ALL

Citation : 2011 Latest Caselaw 252 ALL
Judgement Date : 14 March, 2011

Allahabad High Court

Suresh Chandra vs State Of U.P. And Others on 14 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 72243 of 2010
 

 
Petitioner :- Suresh Chandra
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M. Sarwar Khan
 
Respondent Counsel :- C. S. C.,Mahesh Narain Singh
 

 
Hon'ble V.K. Shukla,J.

Four weeks further time is allowed to learned standing counsel for filing counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

Interim order already passed is extended till the next date of listing.

Order Date :- 14.3.2011

SRY

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