Sandeep Chopra vs State Of U.P. & Others
2012 Latest Caselaw 5107 ALL

Citation : 2012 Latest Caselaw 5107 ALL
Judgement Date : 12 October, 2012

Allahabad High Court

Sandeep Chopra vs State Of U.P. & Others on 12 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 53832 of 2012
 

 
Petitioner :- Sandeep Chopra
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Manoj Srivastava,Deepmala
 
Respondent Counsel :- Nripendra Mishra
 

 
Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner is permitted to make necessary correction in the description of respondent No.1. Said correction be carried out forthwith.

Sri Nripendra Mishra, Advocate, has accepted notice on behalf of respondent Nos.2, 3 and 4. He prays for and is accorded three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List thereafter.

After filing counter affidavit and its perusal, if necessary, the Court shall consider for issuance of notice to respondent Nos. 5, 6, 7 and 8. At this juncture issuance of notice to these respondents is deferred.

Order Date :- 12.10.2012

SRY