Ved Prakash vs State Of U.P. And Others
2011 Latest Caselaw 542 ALL

Citation : 2011 Latest Caselaw 542 ALL
Judgement Date : 28 March, 2011

Allahabad High Court

Ved Prakash vs State Of U.P. And Others on 28 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 11395 of 2011
 

 
Petitioner :- Ved Prakash
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.S.L. Srivastava
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble V.K. Shukla,J.

Six weeks' further time is allowed to respondents 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 :- 28.3.2011

SRY

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