Krishan Pal Singh vs State Of U.P. And Others
2011 Latest Caselaw 1628 ALL

Citation : 2011 Latest Caselaw 1628 ALL
Judgement Date : 11 May, 2011

Allahabad High Court

Krishan Pal Singh vs State Of U.P. And Others on 11 May, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 51690 of 2010
 

 
Petitioner :- Krishan Pal Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.K. Srivastava,Vijay Singh Sengar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appearing for the respondents states that the counter affidavit was filed in the office on 23rd April, 2011. The same is not on the record. The office may trace out the said counter affidavit and place it on record.

Learned counsel for the petitioner prays for and is granted four weeks' time to file the rejoinder affidavit.

List this petition in the 2nd week of July, 2011.

Order Date :- 11.5.2011

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