Chinki Kohli vs State Of U.P. & Others
2012 Latest Caselaw 4955 ALL

Citation : 2012 Latest Caselaw 4955 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Chinki Kohli vs State Of U.P. & Others on 9 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 52849 of 2012
 

 
Petitioner :- Chinki Kohli
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Vivek Kumar Singh,Ajay Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Issue notice to respondent No. 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 :- 9.10.2012

SRY

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