C/M Chaudhary Shiv Kumar Singh And ... vs State Of U.P. Thru Secy. And Others
2011 Latest Caselaw 5572 ALL

Citation : 2011 Latest Caselaw 5572 ALL
Judgement Date : 4 November, 2011

Allahabad High Court

C/M Chaudhary Shiv Kumar Singh And ... vs State Of U.P. Thru Secy. And Others on 4 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 63113 of 2011
 

 
Petitioner :- C/M Chaudhary Shiv Kumar Singh And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- R.K. Tiwari,L.P. Singh
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1. Sri Neeraj Tiwari, Advocate has entered appearance on behalf of respondent Nos. 2, 3 and 4.

Each one of the respondents is accorded three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 4.11.2011

SRY

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