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Sipahi Lal Pal And Others vs State Of U.P. And Others
2012 Latest Caselaw 1438 ALL

Citation : 2012 Latest Caselaw 1438 ALL
Judgement Date : 7 May, 2012

Allahabad High Court

Sipahi Lal Pal And Others vs State Of U.P. And Others on 7 May, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 22034 of 2012
 

 
Petitioner :- Sipahi Lal Pal And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Amit Saxena
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2, 3 and 4. Issue notice to respondent No.5.

Each one of the respondents is granted six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

Order Date :- 7.5.2012

SRY

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Sipahi Lal Pal And Others vs State Of U.P. And Others
2012 Latest Caselaw 1438 ALL

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Sipahi Lal Pal And Others vs State Of U.P. And Others2012 Latest Caselaw 1438 ALL

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Sipahi Lal Pal And Others vs State Of U.P. And Others
2012 Latest Caselaw 1438 ALL