Ramendra Raman Sharma & Another vs State Of U.P. & Another
2012 Latest Caselaw 401 ALL

Citation : 2012 Latest Caselaw 401 ALL
Judgement Date : 17 April, 2012

Allahabad High Court

Ramendra Raman Sharma & Another vs State Of U.P. & Another on 17 April, 2012

Bench: Prakash Krishna, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- WRIT - A No. - 7848 of 2012
 

 
Petitioner :- Ramendra Raman Sharma & Another
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Arvind Srivastava,Ashok Kumar Dubey
 
Respondent Counsel :- C.S.C.,V.P. Mathur
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Vishnu Chandra Gupta,J.

Sri V.P. Mathur, learned counsel appearing for the respondents submits that although he has filed counter affidavit in leading case but the counter affidavit is also needed in the present petition.

As prayed by him, two weeks' time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week.

List in the week commencing 14th May, 2012.

(V.C. Gupta,J) (Prakash Krishna,J)

Order Date :- 17.4.2012

MK/

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