Anurag Srivastava vs State Of U.P. And Others
2011 Latest Caselaw 275 ALL

Citation : 2011 Latest Caselaw 275 ALL
Judgement Date : 15 March, 2011

Allahabad High Court

Anurag Srivastava vs State Of U.P. And Others on 15 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 15682 of 2011
 

 
Petitioner :- Anurag Srivastava
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Siddharth Khare,Shri Ashok Khare
 
Respondent Counsel :- C. S. C.,Amit Sthalekar
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Amit Asthelkar, Advocate, has entered appearance on behalf of respondent Nos. 2 and 3.

Each one of the respondents is granted six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter, along with record of writ petition No.73209 f 2010, Rjesh Kumar and others vs. State of U.P. and others, showing the names of respective counsels in both the cases, along with cause title.

Order Date :- 15.3.2011

SRY

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