Dr. Ravindra Kumar Agrawal vs State Of U.P. And Others
2011 Latest Caselaw 4431 ALL

Citation : 2011 Latest Caselaw 4431 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Dr. Ravindra Kumar Agrawal vs State Of U.P. And Others on 6 September, 2011

Bench: Vineet Saran, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 28101 of 2010
 

 
Petitioner :- Dr. Ravindra Kumar Agrawal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sunil Kumar Srivastava,Ashok Khare
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vijay Prakash Pathak,J.

Learned Standing Counsel prays for and is granted three weeks' further time and no more to file counter affidavit. Petitioner will have one week thereafter to file rejoinder affidavit.

List after four weeks.

Order Date :- 6.9.2011

(V.P. Pathak,J.) (Vineet Saran,J.)

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