Chandra Shekhar vs State Of U.P. Thru. Ministry Of ...
2012 Latest Caselaw 631 ALL

Citation : 2012 Latest Caselaw 631 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Chandra Shekhar vs State Of U.P. Thru. Ministry Of ... on 23 April, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 64049 of 2008
 

 
Petitioner :- Chandra Shekhar
 
Respondent :- State Of U.P. Thru. Ministry Of Agri. & Others
 
Petitioner Counsel :- Ajay Sharma
 
Respondent Counsel :- C.S.C.,Shiv Nath Singh
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Supplementary affidavit filed today by the petitioner is taken on record.

Learned counsel for the respondents prays for and allowed three weeks' time to file supplementary counter affidavit. Supplementary rejoinder affidavit may be filed within three weeks thereafter.

List thereafter.

Order Date :- 23.4.2012

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