Avanish Maurya vs State Of U.P. And Others
2011 Latest Caselaw 1850 ALL

Citation : 2011 Latest Caselaw 1850 ALL
Judgement Date : 20 May, 2011

Allahabad High Court

Avanish Maurya vs State Of U.P. And Others on 20 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 29426 of 2011
 

 
Petitioner :- Avanish Maurya
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M.S. Ansari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 to 4. Issue notice to respondent No.5.

Each one of the respondents is granted eight weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List thereafter.

Order Date :- 20.5.2011

SRY

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