Anil Kumar Pathak And Another vs State Of U.P. Thru Chief Secy. And ...
2012 Latest Caselaw 2913 ALL

Citation : 2012 Latest Caselaw 2913 ALL
Judgement Date : 16 July, 2012

Allahabad High Court

Anil Kumar Pathak And Another vs State Of U.P. Thru Chief Secy. And ... on 16 July, 2012

Bench: Vineet Saran, Mushaffey Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 32614 of 2012
 

 
Petitioner :- Anil Kumar Pathak And Another
 
Respondent :- State Of U.P. Thru Chief Secy. And Others
 
Petitioner Counsel :- Nagesh Kumar
 
Respondent Counsel :- C.S.C.,Vivek Varma
 

 
Hon'ble Vineet Saran,J.

Hon'ble Mushaffey Ahmad,J.

Learned Standing Counsel has accepted notice on behalf of Respondent Nos. 1,2, 4 and 5. Sri Vivek Verma, advocate is present for the Respondent no. 3 They may file counter affidavit within 3 weeks. Rejoinder Affidavit, if any, may be filed within two weeks thereafter.

List this case immediately thereafter.

Order Date :- 16.7.2012

n.u.

( Mushaffey Ahmad, J) (Vineet Saran,J)

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