Panchanand Rai And Others vs State Of U.P.And Others
2012 Latest Caselaw 5646 ALL

Citation : 2012 Latest Caselaw 5646 ALL
Judgement Date : 20 November, 2012

Allahabad High Court

Panchanand Rai 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. - 59827 of 2012
 

 
Petitioner :- Panchanand Rai And Others
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Rakesh Kumar Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is accorded six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

At the point of time while filing counter affidavit, the State may raise objection in respect of petitioners' claim being time barred.

Order Date :- 20.11.2012

SRY

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