Manish Kumar Maurya And Others vs State Of U.P. And Others
2011 Latest Caselaw 4352 ALL

Citation : 2011 Latest Caselaw 4352 ALL
Judgement Date : 3 September, 2011

Allahabad High Court

Manish Kumar Maurya And Others vs State Of U.P. And Others on 3 September, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 50574 of 2011
 

 
Petitioner :- Manish Kumar Maurya And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.K. Mishra
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Neeraj Tiwari, Advocate has entered appearance on behalf of respondent Nos.2 and 3. Learned counsel for the petitioner is permitted to serve respondent No.4 by dasti summons.

Each one of the respondents is accorded three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List after four weeks on 11.10.2011.

Order Date :- 3.9.2011

SRY

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