Vijai Bahadur Singh vs State Of U.P. & Others
2012 Latest Caselaw 3350 ALL

Citation : 2012 Latest Caselaw 3350 ALL
Judgement Date : 1 August, 2012

Allahabad High Court

Vijai Bahadur Singh vs State Of U.P. & Others on 1 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 32651 of 2012
 

 
Petitioner :- Vijai Bahadur Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Kirtikar Pande
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel states that he has not received instruction. Let the learned Standing Counsel may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks.

List in the week commencing 3.9.2012 before the appropriate Bench. It shall not be treated as tied up or part heard.

Till the next date of listing, the petitioner may not be asked to vacate the accommodation.

Order Date :- 1.8.2012

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