Rama Shankar Mishra vs State Of U.P. & Others
2012 Latest Caselaw 3635 ALL

Citation : 2012 Latest Caselaw 3635 ALL
Judgement Date : 22 August, 2012

Allahabad High Court

Rama Shankar Mishra vs State Of U.P. & Others on 22 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 40628 of 2012
 

 
Petitioner :- Rama Shankar Mishra
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.B. Trivedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent nos. 1 to 4. Issue notice to respondent No. 5.

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

List after five weeks along with writ petition No.29514 of 2004 on 27.09.2012, 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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