C/M Noorani Abre Rehmat Gauhar ... vs State Of U.P. Thru Secy. And Others
2011 Latest Caselaw 5579 ALL

Citation : 2011 Latest Caselaw 5579 ALL
Judgement Date : 4 November, 2011

Allahabad High Court

C/M Noorani Abre Rehmat Gauhar ... 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. - 63097 of 2011
 

 
Petitioner :- C/M Noorani Abre Rehmat Gauhar Society And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- L.P. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1 and 2. Issue notice to respondent No.3

Each one of the respondents is accorded 6 weeks' time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Order Date :- 4.11.2011

SRY

Download the LatestLaws.com Mobile App