Than Singh vs Director General Of Police & ...
2012 Latest Caselaw 2930 ALL

Citation : 2012 Latest Caselaw 2930 ALL
Judgement Date : 16 July, 2012

Allahabad High Court

Than Singh vs Director General Of Police & ... on 16 July, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 18875 of 2001
 

 
Petitioner :- Than Singh
 
Respondent :- Director General Of Police & Others
 
Petitioner Counsel :- R.C. Katara,P.N.Ojha,Rajeev Sharma,Santosh Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner has annexed certain letters for the first time along with rejoinder affidavit, which have not been annexed with the writ petition, therefore the same could not be replied in the counter affidavit.

Learned Standing Counsel prays for and is granted three weeks time to file reply to the rejoinder affidavit particularly in respect of the documents annexed for the first time and also file reply to the amended writ petition.

List in the week commencing 13.8.2012.

Order Date :- 16.7.2012

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