Brahm Singh vs State Of U.P. Thru Special Secy. ...
2012 Latest Caselaw 313 ALL

Citation : 2012 Latest Caselaw 313 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Brahm Singh vs State Of U.P. Thru Special Secy. ... on 13 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 18550 of 2012
 

 
Petitioner :- Brahm Singh
 
Respondent :- State Of U.P. Thru Special Secy. And Others
 
Petitioner Counsel :- Brij Lal Shukla
 
Respondent Counsel :- C.S.C.,Suresh Singh
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Connect with Writ-C No.36336 of 2011, Bhan Singh and others Vs. State of U.P. and others.

Shri Suresh Singh appears for respondent no.4 and learned Standing Counsel appears for respondent nos. 1, 2and 3.

Respondents are allowed four weeks' to file counter affidavit.

List thereafter.

Order Date :- 13.4.2012

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