Ganesh Prasad Shukla vs State Of U.P. & Others
2012 Latest Caselaw 5469 ALL

Citation : 2012 Latest Caselaw 5469 ALL
Judgement Date : 5 November, 2012

Allahabad High Court

Ganesh Prasad Shukla vs State Of U.P. & Others on 5 November, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54671 of 2012
 

 
Petitioner :- Ganesh Prasad Shukla
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Vijay Kumar Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Amendment application filed today be taken on record. Office is directed to give number to the amendment application.

Heard learned counsel for the parties.

The amendment application is allowed. The petitioner is permitted to incorporate the amendment within three days.

Learned Standing Counsel accepted notices on behalf of all the respondents may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Order Date :- 5.11.2012

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