C/M Swami Sarvanand Adarsh ... vs State Of U.P. Thru' Secry., Basic ...
2012 Latest Caselaw 1242 ALL

Citation : 2012 Latest Caselaw 1242 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

C/M Swami Sarvanand Adarsh ... vs State Of U.P. Thru' Secry., Basic ... on 2 May, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 12523 of 2011
 

 
Petitioner :- C/M Swami Sarvanand Adarsh Vidyalay And Others
 
Respondent :- State Of U.P. Thru' Secry., Basic Education And Others
 
Petitioner Counsel :- Devendra Kumar,R.N. Singh
 
Respondent Counsel :- C.S.C.,R.K. Malviya
 

 
Hon'ble V.K. Shukla,J.

Eight weeks and no more time is accorded to learned standing counsel as well as Sri R.K. Malviya, Advocate, who represents respondent No.4 before this Court, for filing counter affidavit.

Learned counsel for the petitioner is directed to inform of this order to Sri R.K.Malviya, in writing.

Order Date :- 2.5.2012

SRY

Download the LatestLaws.com Mobile App