C/M Gandhi Smarak Devnagari Inter ... vs State Of U.P. And Others
2012 Latest Caselaw 3734 ALL

Citation : 2012 Latest Caselaw 3734 ALL
Judgement Date : 27 August, 2012

Allahabad High Court

C/M Gandhi Smarak Devnagari Inter ... vs State Of U.P. And Others on 27 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 41712 of 2012
 

 
Petitioner :- C/M Gandhi Smarak Devnagari Inter College
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- N.L. Pandey,Suyash Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1, 2, 3 and 4. Issue notice to respondent No. 5.

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

List thereafter.

It is made clear that mere inviting counter affidavit in no way would be treated that entertainment of writ petition after 30 years has been accepted, and the requisite order would be passed after pleadings are exchanged.

Order Date :- 27.8.2012

SRY

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