Arunender Singh Rana vs State Of U.P. & Another
2012 Latest Caselaw 1188 ALL

Citation : 2012 Latest Caselaw 1188 ALL
Judgement Date : 1 May, 2012

Allahabad High Court

Arunender Singh Rana vs State Of U.P. & Another on 1 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 32592 of 2009
 

 
Petitioner :- Arunender Singh Rana
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Vikas Budhwar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Learned counsel for the petitioner submits that rejionder affidavit has been filed after service upon learned standing counsel on 5.10.2009. The aforesaid rerjoinder affidavit is on record and shows that the rejoinder affidavit has been received in the office of Chief standing counsel. It appears that it is not on the file of the said counsel. The additional copy of the rejoinder affidavit be provided to learned standing counsel during the course of day.

List in the next cause list.

Order Date :- 1.5.2012

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