Ayodhya Nath Dubey vs State Of U.P. And Ors.
2012 Latest Caselaw 2884 ALL

Citation : 2012 Latest Caselaw 2884 ALL
Judgement Date : 13 July, 2012

Allahabad High Court

Ayodhya Nath Dubey vs State Of U.P. And Ors. on 13 July, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 30879 of 2012
 

 
Petitioner :- Ayodhya Nath Dubey
 
Respondent :- State Of U.P. And Ors.
 
Petitioner Counsel :- S.K. Tiwari,S.N. Tiwari
 
Respondent Counsel :- C.S.C.,K.S. Kushwaha
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 2. Sri K.S. Kushwaha, Advocate has entered appearance on behalf of respondent No.3. Issue notice to respondent No. 4.

Each one of the respondents is accorded eight weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List this petition after twelve weeks.

Order Date :- 13.7.2012

SRY

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