C/M Mathura Tiwari Degree College ... vs State Of U.P. Thru Secy. And Others
2011 Latest Caselaw 5262 ALL

Citation : 2011 Latest Caselaw 5262 ALL
Judgement Date : 19 October, 2011

Allahabad High Court

C/M Mathura Tiwari Degree College ... vs State Of U.P. Thru Secy. And Others on 19 October, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 59019 of 2011
 

 
Petitioner :- C/M Mathura Tiwari Degree College And Others
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- S.P. Pandey
 
Respondent Counsel :- C.S.C.,Anil Tiwari,M.K. Nigam
 

 
Hon'ble Sunil Hali,J.

Learned Standing Counsel has accepted notice on behalf of respondent No.1. Sri Anil Tiwari, Advocate, has accepted notice on behalf of respondent No. 2 and Sri M.K. Nigam, Advocate has accepted notice on behalf of respondent Nos. 3 and 4.

Learned standing counsel prays for and is granted four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List immediately thereafter.

Order Date :- 19.10.2011

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