Mata Din (Retd. Lekhpal) vs State Of U.P. & Others
2013 Latest Caselaw 46 ALL

Citation : 2013 Latest Caselaw 46 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Mata Din (Retd. Lekhpal) vs State Of U.P. & Others on 1 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 29367 of 2012
 

 
Petitioner :- Mata Din (Retd. Lekhpal)
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- K.S. Tiwari,Vivek Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Sri K.S. Tiwari, learned counsel for the petitioner states that he has received counter affidavit on 19.3.2013. The counter affidavit is not on record. Office is directed to place the counter affidavit on record, in case it has been filed. As prayed two weeks time is allowed to file rejoinder affidavit.

List after two weeks.

Order Date :- 1.4.2013

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