Citation : 2012 Latest Caselaw 6173 ALL
Judgement Date : 19 December, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - A No. - 66852 of 2012 Petitioner :- Najeeb-Ur-Rahman And Another Respondent :- State Of U.P.Through Principal Secretary & Ors. Petitioner Counsel :- G.K.Singh,V.K.Singh Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 2. Issue notice to respondent Nos. 3 and 4.
Each one of the respondents is accorded six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.
List thereafter.
Order Date :- 19.12.2012
SRY
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!