Jay Hind vs State Of U.P. Thru Home Secy. And ...
2012 Latest Caselaw 3927 ALL

Citation : 2012 Latest Caselaw 3927 ALL
Judgement Date : 3 September, 2012

Allahabad High Court

Jay Hind vs State Of U.P. Thru Home Secy. And ... on 3 September, 2012

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 26028 of 2012
 

 
Petitioner :- Jay Hind
 
Respondent :- State Of U.P. Thru Home Secy. And Others
 
Petitioner Counsel :- K.N. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appearing for the respondents states that the counter affidavit was filed in the office on 29th August, 2012. The same is not on the record. The office may trace out the said counter affidavit and place it on record.

Learned counsel for the petitioner prays for and is granted a week's time to file the rejoinder affidavit.

List this petition in the next cause list.

Order Date :- 3.9.2012

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