Ashwani Mumar Singh vs State Of U.P. And Others
2012 Latest Caselaw 3193 ALL

Citation : 2012 Latest Caselaw 3193 ALL
Judgement Date : 25 July, 2012

Allahabad High Court

Ashwani Mumar Singh vs State Of U.P. And Others on 25 July, 2012

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 21908 of 2007
 

 
Petitioner :- Ashwani Mumar Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Harish Chandra Singh
 
Respondent Counsel :- C.S.C.,V.K. Singh,Vimal Chandra Mishra
 

 
Hon'ble Sunil Hali,J.

Learned counsel for the respondents states that he filed counter affidavit but the same is not available on record.

Accordingly, the respondents shall file another copy of the counter affidavit within a week.

Learned counsel for the petitioner states that the said counter affidavit has already been served on him as such he may file rejoinder affidavit by the next date.

As prayed, list on 6.8.2012.

Order Date :- 25.7.2012

Ram Murti

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