Suresh Chandra Rastogi vs State Of U.P. & Others
2012 Latest Caselaw 1253 ALL

Citation : 2012 Latest Caselaw 1253 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Suresh Chandra Rastogi vs State Of U.P. & Others on 2 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 68031 of 2009
 

 
Petitioner :- Suresh Chandra Rastogi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- C.M. Rai
 
Respondent Counsel :- C.S.C
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Learned standing counsel states that he has filed counter affidavit on 20.12.2011. The same is not on record. Office is directed to trace out the same and place it on record.

Shri C.M. Rai, learned counsel lfor the petioenr pryas for anad is allowed three weeks' time to file rejoinder affidavit

List after three weeks.

As the petitioner has already retired from service, there is no need to continue the interim order.

Order Date :- 2.5.2012

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