Kedar Nath vs State Of U.P. And Others
2012 Latest Caselaw 5459 ALL

Citation : 2012 Latest Caselaw 5459 ALL
Judgement Date : 5 November, 2012

Allahabad High Court

Kedar Nath vs State Of U.P. And Others on 5 November, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 57343 of 2012
 

 
Petitioner :- Kedar Nath
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Bhawesh Pratap Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel is permitted to implead Lal Mani Gupta as respondent No.5 in the array of the respondents. Sid incorporation be carried out forthwith.

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

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.

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

Order Date :- 5.11.2012

SRY

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