Phool Chand & Another vs State Of U.P. & Others
2011 Latest Caselaw 1611 ALL

Citation : 2011 Latest Caselaw 1611 ALL
Judgement Date : 10 May, 2011

Allahabad High Court

Phool Chand & Another vs State Of U.P. & Others on 10 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 51680 of 2009
 

 
Petitioner :- Phool Chand & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- A.B. Singh,Manish Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

One week and no more time is allowed to learned standing counsel for filing counter affidavit, as when the matter has been taken up, it has been stated that the counter affidavit has already been dictated. Rejoinder affidavit may be filed within next one week.

List after two weeks.

Order Date :- 10.5.2011

SRY

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