Sumer Singh vs The State Of U.P. And Others
2011 Latest Caselaw 5491 ALL

Citation : 2011 Latest Caselaw 5491 ALL
Judgement Date : 1 November, 2011

Allahabad High Court

Sumer Singh vs The State Of U.P. And Others on 1 November, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 62081 of 2011
 

 
Petitioner :- Sumer Singh
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- S.K.Singh Vashisht
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appears for respondent Nos.1 and 2. Issue notice to respondent No.3 by registered post. Steps may be taken within a week.

The respondents may file the counter affidavit within a period of six weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this petition for admission/hearing in the week commencing 19th December, 2011.

Order Date :- 1.11.2011

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