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C/M Adarsh Bhartiya Chandra Lal ... vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 4008 ALL

Citation : 2012 Latest Caselaw 4008 ALL
Judgement Date : 6 September, 2012

Allahabad High Court

C/M Adarsh Bhartiya Chandra Lal ... vs State Of U.P. Thru Secy. And Others on 6 September, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 44807 of 2012
 

 
Petitioner :- C/M Adarsh Bhartiya Chandra Lal Inter College
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- D.K. Srivatsava,Sushil Kumar Shukla
 
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 Nos.4, 5, 6 and 7.

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

List thereafter.

Order Date :- 6.9.2012

SRY

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C/M Adarsh Bhartiya Chandra Lal ... vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 4008 ALL

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C/M Adarsh Bhartiya Chandra Lal ... vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 4008 ALL