Smt. Kamlesh Kumar Awasthi vs State Of U.P. And Others
2012 Latest Caselaw 1335 ALL

Citation : 2012 Latest Caselaw 1335 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Smt. Kamlesh Kumar Awasthi vs State Of U.P. And Others on 3 May, 2012

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 11005 of 2012
 

 
Petitioner :- Smt. Kamlesh Kumar Awasthi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ram Raj,Nisaruddin
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Learned Standing Counsel prays for and is allowed one month's time to file counter affidavit. Rejoinder affidavit may be filed within 2 weeks thereafter.

List it thereafter.

Until further orders, interim order granted earlier shall remain in operation.

Order Date :- 3.5.2012

sks-grade iv

Download the LatestLaws.com Mobile App