Purshottam vs State Of U.P. & Others
2011 Latest Caselaw 5968 ALL

Citation : 2011 Latest Caselaw 5968 ALL
Judgement Date : 21 November, 2011

Allahabad High Court

Purshottam vs State Of U.P. & Others on 21 November, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 66283 of 2011
 

 
Petitioner :- Purshottam
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Santosh Kumar Srivastava,Avadh Pratap Singh,Smt. Alka Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appears for respondent Nos. 1 to 4. Issue notice to respondent No.5 by registered post. Steps may be taken within a week. In addition thereto, the petitioner may also serve respondent no.5 personally within two weeks and an file an affidavit of service by the next date of listing.

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 9th January, 2012.

Order Date :- 21.11.2011

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