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Kanchan Singh vs State Of U.P. And Another
2011 Latest Caselaw 56 ALL

Citation : 2011 Latest Caselaw 56 ALL
Judgement Date : 3 March, 2011

Allahabad High Court
Kanchan Singh vs State Of U.P. And Another on 3 March, 2011
Bench: Yogesh Chandra Gupta



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- APPLICATION U/S 482 No. - 30472 of 2009
 

 
Petitioner :- Kanchan Singh
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Ramesh Sinha
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

As prayed by  learned AGA, two weeks'  time is allowed to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List immediately after expiry of the aforesaid period.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 3.3.2011

NS

 

 

 
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