Principal, R.V.M.Inter ... vs State Of U.P. And Others
2012 Latest Caselaw 5970 ALL

Citation : 2012 Latest Caselaw 5970 ALL
Judgement Date : 7 December, 2012

Allahabad High Court

Principal, R.V.M.Inter ... vs State Of U.P. And Others on 7 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 60200 of 2012
 

 
Petitioner :- Principal, R.V.M.Inter College,Tilhar And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Prabhakar Awasthi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Amendment Application.

Heard.

The amendment application is allowed. The petitioners are directed to incorporate the amendment.

Order Date :- 7.12.2012

Case :- WRIT - A No. - 60200 of 2012

Petitioner :- Principal, R.V.M.Inter College,Tilhar And Anr.

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Prabhakar Awasthi

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

Learned Standing Counsel prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List in second week of January, 2013.

Order Date :- 7.12.2012