Citation : 2012 Latest Caselaw 2508 ALL
Judgement Date : 14 June, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- MISC. BENCH No. - 4816 of 2012 Petitioner :- Hausala Prasad Verma And Others Respondent :- State Of U.P. Thru Secy Home And Others Petitioner Counsel :- Shamim Uddin Khan Respondent Counsel :- Govt. Advocate Hon'ble Shri Narayan Shukla,J.
Hon'ble Mahendra Dayal,J.
Notices on behalf of opposite parties 1 to 3 have been accepted by learned Government Advocate.
Issue notice to opposite party No.4.
Four days' time as prayed by learned Additional Government Advocate is allowed to file the counter affidavit.
List immediately thereafter.
Order Date :- 14.6.2012
A.Nigam
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!