Subas Chandra Rai vs The State Of U.P. And Others
2012 Latest Caselaw 454 ALL

Citation : 2012 Latest Caselaw 454 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Subas Chandra Rai vs The State Of U.P. And Others on 18 April, 2012

Bench: Vineet Saran, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 64513 of 2011
 

 
Petitioner :- Subas Chandra Rai
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Chandan Sharma,P.N.Rai,R.N.Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Het Singh Yadav,J.

Learned standing counsel states that he has filed counter affidavit in the office on 3.4.2012. The same is not on record. The office is directed to trace out the same and place it on record.

List in the next cause list.

Rejionder affidavit, if any, may be filed by that time.

Order Date :- 18.4.2012

( Het Singh Yadav,J.) (Vineet Saran,J.)

Download the LatestLaws.com Mobile App