Rakesh Kumar Saxena vs State Of U.P. & Others
2011 Latest Caselaw 1770 ALL

Citation : 2011 Latest Caselaw 1770 ALL
Judgement Date : 17 May, 2011

Allahabad High Court

Rakesh Kumar Saxena vs State Of U.P. & Others on 17 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 51335 of 2009
 

 
Petitioner :- Rakesh Kumar Saxena
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.K. Verma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Eight weeks' and no more time is allowed to learned standing counsel for filing counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List thereafter.

Order Date :- 17.5.2011

SRY

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