Brijabhan Singh Sakya vs State Of U.P. And Others
2012 Latest Caselaw 4125 ALL

Citation : 2012 Latest Caselaw 4125 ALL
Judgement Date : 12 September, 2012

Allahabad High Court

Brijabhan Singh Sakya vs State Of U.P. And Others on 12 September, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 46338 of 2012
 

 
Petitioner :- Brijabhan Singh Sakya
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Suresh Chandra Dwivedi
 
Respondent Counsel :- C.S.C .,J.N. Singh
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1, 2,3 and 4. Issue notice to respondent No.5. Sri Ashok Khare, Senior Advocate, assisted by Sri Pushpendra Singh Yadav, Advocate has entered appearance on behalf of respondent No.6.

Each one of the respondents is accorded one month's time for filing counter affidavit. Rejoinder affidavit may be filed within next one week.

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

Download the LatestLaws.com Mobile App