Krishna Kant Misra vs State Of U.P. & Others
2012 Latest Caselaw 3874 ALL

Citation : 2012 Latest Caselaw 3874 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

Krishna Kant Misra vs State Of U.P. & Others on 30 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 99 of 1998
 

 
Petitioner :- Krishna Kant Misra
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.P.Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Amendment Application.

The amendment application is allowed. The petitioner is permitted to file the amended copy of the writ petition within a period of two weeks.

Standing Counsel may file counter affidavit to the amended writ petition within a period of four weeks. Rejoinder affidavit may be filed within two weeks.

List thereafter.

Order Date :- 30.8.2012

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