Ravi Kumar Omar And Others vs State Of U.P. Thru Secy. And Others
2011 Latest Caselaw 6015 ALL

Citation : 2011 Latest Caselaw 6015 ALL
Judgement Date : 22 November, 2011

Allahabad High Court

Ravi Kumar Omar And Others vs State Of U.P. Thru Secy. And Others on 22 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 49931 of 2011
 

 
Petitioner :- Ravi Kumar Omar And Others
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Vimal Chandra Mishra,Santosh Kumar Mishra
 
Respondent Counsel :- C.S.C.,Rakesh Kumar
 

 
Hon'ble V.K. Shukla,J.

Three weeks and no more time is accorded to learned standing counsel as well as Sri R.K. Ojha, Advocate for filing counter affidavit. Rejoinder affidavit may be filed within next three weeks.

List on 21.12.2011.

Learned counsel for the petitioner shall inform in writing to Sri R.K.Ojha, advocate of today's order.

Order Date :- 22.11.2011

SRY

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