Raj Kumar Badal vs State Of U.P. & Others
2012 Latest Caselaw 3507 ALL

Citation : 2012 Latest Caselaw 3507 ALL
Judgement Date : 13 August, 2012

Allahabad High Court

Raj Kumar Badal vs State Of U.P. & Others on 13 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 38256 of 2012
 

 
Petitioner :- Raj Kumar Badal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Virendra Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 2. Issue notice to respondent Nos. 3, 4 and 5.

Each one of the respondents is accorded one month's time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List this petition thereafter.

Order Date :- 13.8.2012

SRY

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