Chitransu Kumar vs State Of U.P. & Others
2012 Latest Caselaw 3856 ALL

Citation : 2012 Latest Caselaw 3856 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

Chitransu Kumar vs State Of U.P. & Others on 30 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 43272 of 2012
 

 
Petitioner :- Chitransu Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rajeev Kumar Saxena
 
Respondent Counsel :- C.S.C.,K.K. Singh
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 2. Sri K.K. Singh, Advocate has entered appearance on behalf of respondent No.3.

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

List thereafter along with record of writ petition No.30736 of 2012, showing the names of respective counsels along with cause title.

Order Date :- 30.8.2012

SRY

Download the LatestLaws.com Mobile App