Bade Lal Yadav vs State Of U.P. & Anr.
2012 Latest Caselaw 4255 ALL

Citation : 2012 Latest Caselaw 4255 ALL
Judgement Date : 19 September, 2012

Allahabad High Court

Bade Lal Yadav vs State Of U.P. & Anr. on 19 September, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 33949 of 2010
 

 
Petitioner :- Bade Lal Yadav
 
Respondent :- State Of U.P. & Anr.
 
Petitioner Counsel :- Indra Prasad Yadav
 
Respondent Counsel :- A.K. Singh,S.C.
 

 
Hon'ble V.K. Shukla,J.

Delay Condonation Application

The cause mentioned constitutes sufficient cause, as such delay in filing rejoinder affidavit is condoned and the rejoinder affidavit is directed to be accepted and taken on record.

Order Date :- 19.9.2012

SRY

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