Rakesh Kumar & Others vs State Of U.P. & Another
2012 Latest Caselaw 3622 ALL

Citation : 2012 Latest Caselaw 3622 ALL
Judgement Date : 22 August, 2012

Allahabad High Court

Rakesh Kumar & Others vs State Of U.P. & Another on 22 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 40622 of 2012
 

 
Petitioner :- Rakesh Kumar & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Pradeep Verma,Chandra Dutt
 
Respondent Counsel :- C.S.C.,A.K. Yadav
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent no. 1. Sri A.K. Yadav, Advocate has entered appearance on behalf of respondent No. 2.

Each one of the respondents is accorded three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List after four weeks along with writ petition No.12605 of 2012, showing the names of respective counsel in both the writ petitions along with cause title.

Order Date :- 22.8.2012

SRY

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