Deevan Singh And Others vs State Of U.P. And Others
2012 Latest Caselaw 5822 ALL

Citation : 2012 Latest Caselaw 5822 ALL
Judgement Date : 3 December, 2012

Allahabad High Court

Deevan Singh And Others vs State Of U.P. And Others on 3 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54301 of 2012
 

 
Petitioner :- Deevan Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Siddharth Khare
 
Respondent Counsel :- C.S.C.,Shri Ashok Khare
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioners states that counter affidavit has been served upon him on 30.11.2012. Learned Standing Counsel states that counter affidavit has been filed in the Registry. The same is not on record. Office is directed to place counter affidavit on record.

Learned counsel for the petitioners prays for and is granted three days time to file rejoinder affidavit.

Put up on 10.12.2012 as fresh.

Order Date :- 3.12.2012

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