C/M D.A.V.Intermediate ... vs State Of U.P.And Others
2012 Latest Caselaw 5532 ALL

Citation : 2012 Latest Caselaw 5532 ALL
Judgement Date : 7 November, 2012

Allahabad High Court

C/M D.A.V.Intermediate ... vs State Of U.P.And Others on 7 November, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 55091 of 2012
 

 
Petitioner :- C/M D.A.V.Intermediate College,Meerapur,Allahabad & Another
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Shailendra,Ashok Khare
 
Respondent Counsel :- C.S.C.,A.K.Yadav,R.K.Srivastava
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 3. Sri K.N. Tripathi, Senior Advocate, assisted by Sri Rajeev Kumar Srivastava, Advocate and Sri A.K. Yadav, Advocate have entered appearance on behalf of respondent Nos. 4 and 2 respectively. Issue notice to respondent Nos.5, 6 and 7.

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

List this matter immediately thereafter.

On the next date fixed, relevant record on the basis of which impugned decision has been taken, may also be produced before this Court.

Order Date :- 7.11.2012

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C/M D.A.V.Intermediate ... vs State Of U.P.And Others
2012 Latest Caselaw 5532 ALL

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C/M D.A.V.Intermediate ... vs State Of U.P.And Others2012 Latest Caselaw 5532 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

C/M D.A.V.Intermediate ... vs State Of U.P.And Others
2012 Latest Caselaw 5532 ALL