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C/M Sardar Patel Puru Madhyamik ... vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 733 ALL

Citation : 2012 Latest Caselaw 733 ALL
Judgement Date : 24 April, 2012

Allahabad High Court
C/M Sardar Patel Puru Madhyamik ... vs State Of U.P. Thru Secy. And Others on 24 April, 2012
Bench: V.K. Shukla



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 19908 of 2012
 

 
Petitioner :- C/M Sardar Patel Puru Madhyamik Vidyalay And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- H.S.N. Tripathi,Pankaj Tripathi
 
Respondent Counsel :- C.S.C.,G.S. Maurya
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is accorded eight weeks' time to file counter affidavit.

List this petition after eight weeks. 

While filing counter affidavit, the State respondents are given liberty to raise on the limitation aspect of the matter also.

Order Date :- 24.4.2012

SRY

 

 

 
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