Brijraj Singh vs State Of U.P. & Others
2012 Latest Caselaw 4911 ALL

Citation : 2012 Latest Caselaw 4911 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Brijraj Singh vs State Of U.P. & Others on 8 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 52151 of 2012
 

 
Petitioner :- Brijraj Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- M.H. Khan
 
Respondent Counsel :- C. S. C.,Samar Sharma
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Ramanuj Pandey, Advocate has entered appearance on behalf of respondent Nos. 2, 3 and 4.

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

List thereafter.

Order Date :- 8.10.2012

SRY

Download the LatestLaws.com Mobile App