Jai Shree Prasad vs State Of U.P. And Others
2012 Latest Caselaw 1507 ALL

Citation : 2012 Latest Caselaw 1507 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Jai Shree Prasad vs State Of U.P. And Others on 9 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 60139 of 2009
 

 
Petitioner :- Jai Shree Prasad
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Damodar Pandey
 
Respondent Counsel :- C.S.C.,A.K. Singh,Aditya Kumar Singh
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Learned counsel for the petitioner prays for time for filling rejoinder affidavit to the counter affidavit filed by the respondent no.7. As prayed three weeks and no more time is allowed to file rejoinder affidavit.

List thererafter.

Order Date :- 9.5.2012

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