Anil Kumar vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 5237 ALL

Citation : 2012 Latest Caselaw 5237 ALL
Judgement Date : 17 October, 2012

Allahabad High Court

Anil Kumar vs State Of U.P. Thru Secy. And Others on 17 October, 2012

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 55017 of 2012
 

 
Petitioner :- Anil Kumar
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Gaurav Sisodia
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appears for respondent Nos. 1 to 4. Issue notice to respondent No.5 by registered post. Steps may be taken within a week.

The respondents may file the counter affidavit within a period of six weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this petition for admission/hearing in the week commencing 17th December, 2012.

Order Date :- 17.10.2012

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