The C/M Sri Radha Krishna Inter ... vs The State Of U.P. Thru Secy. And ...
2012 Latest Caselaw 669 ALL

Citation : 2012 Latest Caselaw 669 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

The C/M Sri Radha Krishna Inter ... vs The State Of U.P. Thru Secy. And ... on 23 April, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 55950 of 2011
 

 
Petitioner :- The C/M Sri Radha Krishna Inter College And Another
 
Respondent :- The State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Radha Kant Ojha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

On the matter being taken up, it has been informed from the side of the petitioners that rejoinder affidavit has been filed in the Registry of the Court sometimes in March, 2012; no specific date is being informed. Learned counsel for the petitioner is directed to supply the actual date, on which rejoinder affidavit has been filed, to the office, within 72 hours from today, so that the office may trace and place the said rejoinder affidavit on the record of this case.

List this case in the next cause list.

Interim order already passed is extended till the next date of listing.

Order Date :- 23.4.2012

SRY