Ramesh Chandra Verma vs Leading Trustee Of Sohan Lal ...
2012 Latest Caselaw 3603 ALL

Citation : 2012 Latest Caselaw 3603 ALL
Judgement Date : 21 August, 2012

Allahabad High Court

Ramesh Chandra Verma vs Leading Trustee Of Sohan Lal ... on 21 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 43484 of 1999
 

 
Petitioner :- Ramesh Chandra Verma
 
Respondent :- Leading Trustee Of Sohan Lal Shyama Devi Trust. & Another
 
Petitioner Counsel :- M.C. Singh,Smt. Seema Shukla,Smt. Seema Singh
 
Respondent Counsel :- S.C.
 

 
Hon'ble Rajes Kumar,J.

Ms. Suman Sirohi, learned Standing Counsel states that copy of the writ petition has not been provided to enable to State to file counter affidavit. Learned counsel for the petitioner is directed to provide copy of the writ petition within two days.

Counter affidavit may be filed within three weeks thereafter.

List in the week commencing 17.9.2012.

Order Date :- 21.8.2012

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