Rajesh Pratap Singh vs Union Of India And Others
2011 Latest Caselaw 5537 ALL

Citation : 2011 Latest Caselaw 5537 ALL
Judgement Date : 3 November, 2011

Allahabad High Court

Rajesh Pratap Singh vs Union Of India And Others on 3 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 62832 of 2011
 

 
Petitioner :- Rajesh Pratap Singh
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Siddharth Khare,Ashok Khare
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rajes Kumar,J.

Sri Chandra Bhushan Singh, Advocate filed his Parcha on behalf of the respondents, the same may be placed on record.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Order Date :- 3.11.2011

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