Dharmendra Singh And Others vs State Of U.P. And Others
2011 Latest Caselaw 5874 ALL

Citation : 2011 Latest Caselaw 5874 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

Dharmendra Singh And Others vs State Of U.P. And Others on 17 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 51269 of 2011
 

 
Petitioner :- Dharmendra Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Gautam Baghel,P.S. Baghel
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari,Saumitra Singh
 

 
Hon'ble V.K. Shukla,J.

List after ten days on 01.12.2011 along with record of writ petition No.41116 of 2011.

Petitioners are permitted to serve respondent nos. 5 and 6 by personal mode. Office is directed is issue necessary dasti summons to the petitioner within 72 hours. Respondent Nos. 5 and 6 are directed to ensure that their counter affidavit is filed by the date fixed, appending there with copy of order of affiliation passed by State Government in exercise of its authority under Section 37 (2) of the U.P. State Universities Act, 1973 for all 200 seats.

Order Date :- 17.11.2011

SRY

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