Sanjit Kumar Upadhyaya And Others vs State Of U.P.And Others
2012 Latest Caselaw 5641 ALL

Citation : 2012 Latest Caselaw 5641 ALL
Judgement Date : 20 November, 2012

Allahabad High Court

Sanjit Kumar Upadhyaya And Others vs State Of U.P.And Others on 20 November, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 59918 of 2012
 

 
Petitioner :- Sanjit Kumar Upadhyaya And Others
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- P.K.Srivastava
 
Respondent Counsel :- C.S.C.,S.C.Pandey
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Sri S.C. Pandey, Advocte has entered appearance on behalf of respondent Nos. 4 and 5.

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

List thereafter along with record of writ petition No.40244 of 2012, Jitendra Kumar vs. State of U.P. and others as well as other connected matters, showing the names of respective counsel along with cause title.

Order Date :- 20.11.2012

SRY

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