Thakur Jaivir Singh vs The State Of U.P.Through ...
2012 Latest Caselaw 1079 ALL

Citation : 2012 Latest Caselaw 1079 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Thakur Jaivir Singh vs The State Of U.P.Through ... on 30 April, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 2987 of 2012
 

 
Petitioner :- Thakur Jaivir Singh
 
Respondent :- The State Of U.P.Through Principal Secy. Home And Others
 
Petitioner Counsel :- Ram Raj
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

In spite of order dated 19.4.2012, the learned Standing Counsel has not filed counter affidavit.

Two weeks further time is allowed to file counter affidavit containing parawise reply to the writ petition, one week then for the rejoinder. List on 23.5.2012, on which date, learned Standing Counsel shall also produce record. Interim order shall continue till further orders of this court.

It is submitted by the petitioner's counsel that Mr. Tejveer Singh, alleged hardened criminal is out of jail and there is serious threat perception to the petitioner. Learned Standing Counsel shall make a statement while filing counter affidavit with regard to Mr. Tejveer Singh.

Order Date :- 30.4.2012

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