Citation : 2012 Latest Caselaw 4113 ALL
Judgement Date : 12 September, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - A No. - 46297 of 2012 Petitioner :- C/M Madarsa Ashrafiya Ahle Sunnat Anwarul Uloom & Another Respondent :- State Of U.P. And Others Petitioner Counsel :- M.A. Ausaf,Ashok Khare 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 No. 4.
Each one of the respondents is accorded six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.
List thereafter.
Any action taken during this period shall abide by final orders to be passed by this Court.
Order Date :- 12.9.2012
SRY
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