Madan Lal vs State Of U.P.Through Secretary ...
2012 Latest Caselaw 5903 ALL

Citation : 2012 Latest Caselaw 5903 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Madan Lal vs State Of U.P.Through Secretary ... on 6 December, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 63420 of 2012
 

 
Petitioner :- Madan Lal
 
Respondent :- State Of U.P.Through Secretary And Ors
 
Petitioner Counsel :- Kshetresh Chandra Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Samir Sharma, Advocate has accepted notice on behalf of respondent Nos.2 and 3.

Each one of the respondents is granted one month's time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List this case thereafter on 11.01.2013

Order Date :- 6.12.2012

SRY

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