Jai Kumar Tiwari vs State Of U.P. And Others
2012 Latest Caselaw 4891 ALL

Citation : 2012 Latest Caselaw 4891 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Jai Kumar Tiwari vs State Of U.P. And Others on 8 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 46693 of 2012
 

 
Petitioner :- Jai Kumar Tiwari
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Mohd. Isa Khan,Mohd. Ikrar Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter before the appropriate Bench. It may not be treated as tied up or part heard to this Bench.

Till the next date of listing, interim order shall continue.

Order Date :- 8.10.2012

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