Ashish Mishra vs State Of U.P.Through Principal ...
2012 Latest Caselaw 1206 ALL

Citation : 2012 Latest Caselaw 1206 ALL
Judgement Date : 1 May, 2012

Allahabad High Court

Ashish Mishra vs State Of U.P.Through Principal ... on 1 May, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 2205 of 2012
 

 
Petitioner :- Ashish Mishra
 
Respondent :- State Of U.P.Through Principal Secy.Urban Development & Anr.
 
Petitioner Counsel :- Sharad Pathak
 
Respondent Counsel :- C S C
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

One week further time is allowed, as prayed by the learned Standing Counsel, to file counter affidavit containing parawise reply to the writ petition, three days then for the rejoinder. List immediately after 10 days.

Order Date :- 1.5.2012

kkb/

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