Prabhakar Mishra vs State Of U.P. And Others
2011 Latest Caselaw 613 ALL

Citation : 2011 Latest Caselaw 613 ALL
Judgement Date : 29 March, 2011

Allahabad High Court

Prabhakar Mishra vs State Of U.P. And Others on 29 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 18043 of 2011
 

 
Petitioner :- Prabhakar Mishra
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.S. Shukla
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted eight weeks' time to file counter affidavit.

List after eight weeks.

On the next date while filing counter affidavit specific facts shall be mentioned as to whether appeal, as is envisaged under the Rules, has been filed or not, and if filed, under what circumstances, for all these years the appeal remained undecided.

Order Date :- 29.3.2011

SRY

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