Lalji Sharma & 3 Others vs State Of U.P. & Others
2011 Latest Caselaw 550 ALL

Citation : 2011 Latest Caselaw 550 ALL
Judgement Date : 28 March, 2011

Allahabad High Court

Lalji Sharma & 3 Others vs State Of U.P. & Others on 28 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 2306 of 2010
 

 
Petitioner :- Lalji Sharma & 3 Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Namit Srivastava,Ashok Khare,Parul Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Affidavit filed today has been perused. In view of the averments made therein, personal appearance of the officer concerned is exempted until further orders of this Court. Additionally, it has been informed by Sri P. C. Shukla, Additional Chief Standing Counsel, that counter affidavit has also been filed in the Registry of the Court on 16th March, 2011. Office is directed to trace and place the same on record by the next date fixed.

Rejoinder affidavit to the aforesaid counter affidavit filed today be accepted and taken on record.

List this petition in the next cause list.

Order Date :- 28.3.2011

SRY