Satya Prakash & Anr. vs State Of U.P.& 8 Ors.
2013 Latest Caselaw 5023 ALL

Citation : 2013 Latest Caselaw 5023 ALL
Judgement Date : 8 August, 2013

Allahabad High Court

Satya Prakash & Anr. vs State Of U.P.& 8 Ors. on 8 August, 2013

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 43535 of 2013
 

 
Petitioner :- Satya Prakash & Anr.
 
Respondent :- State Of U.P.& 8 Ors.
 
Counsel for Petitioner :- Anil Tiwari,Jagdish Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Learned Standing Counsel represents respondent nos. 1, 3 and 4. Issue notice to respondent nos. 5 to 9. The petitioners may take steps to serve the respondent nos. 5 to 9 by registered post. All the above respondents may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in week commencing 16.9.2013.

Order Date :- 8.8.2013

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