Krishan Kumar Wadhwa vs State Of U.P. And Another
2012 Latest Caselaw 362 ALL

Citation : 2012 Latest Caselaw 362 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Krishan Kumar Wadhwa vs State Of U.P. And Another on 16 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 9739 of 2012
 

 
Petitioner :- Krishan Kumar Wadhwa
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Nirvikar Gupta,Shashi Nandan
 
Respondent Counsel :- C.S.C.,Ramendra Pratap Singh
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

A request has been made on behalf of Sri R.P. Singh, learned counsel for the respondent to allow further time to file counter affidavit.

Three weeks' further time is allowed to file counter affidavit.

Interim order granted earlier shall continue until further orders.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 16.4.2012

MK/

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