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Sushil Kumar And Othersrs vs State Of U.P. And Others
2012 Latest Caselaw 5410 ALL

Citation : 2012 Latest Caselaw 5410 ALL
Judgement Date : 1 November, 2012

Allahabad High Court

Sushil Kumar And Othersrs vs State Of U.P. And Others on 1 November, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 57052 of 2012
 

 
Petitioner :- Sushil Kumar And Othersrs
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.K.Srivastava,V.K.Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1 and 2. Sri B.N. Yadav, Advocate has entered appearance on behalf of respondent No.3.

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

List thereafter along with record of writ petition No.35087 of 2012, showing the names of respective counsel along with cause title.

Any action taken during this period shall abide by final orders to be passed by this Court.

Order Date :- 1.11.2012

SRY

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Sushil Kumar And Othersrs vs State Of U.P. And Others
2012 Latest Caselaw 5410 ALL

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Sushil Kumar And Othersrs vs State Of U.P. And Others2012 Latest Caselaw 5410 ALL

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Sushil Kumar And Othersrs vs State Of U.P. And Others
2012 Latest Caselaw 5410 ALL