Shyam Bihari Tiwari vs State Of U.P. And Others
2012 Latest Caselaw 4091 ALL

Citation : 2012 Latest Caselaw 4091 ALL
Judgement Date : 11 September, 2012

Allahabad High Court

Shyam Bihari Tiwari vs State Of U.P. And Others on 11 September, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 37126 of 2010
 

 
Petitioner :- Shyam Bihari Tiwari
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Anand Kumar Pandey
 
Respondent Counsel :- C.S.C.,Krishna Mohan Singh
 

 
Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner informs that his rejoinder affidavit is under preparation, a such matter may be adjourned for the next cause list.

Request made is accepted. List this case in the next cause list. By the said date, learned counsel for the petitioner shall ensure filing of rejoinder affidavit.

Interim order already passed is extended till the next date of listing.

Order Date :- 11.9.2012

SRY

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