Ashok Kumar Verma vs Ram Laxman Janki
2013 Latest Caselaw 4409 ALL

Citation : 2013 Latest Caselaw 4409 ALL
Judgement Date : 22 July, 2013

Allahabad High Court

Ashok Kumar Verma vs Ram Laxman Janki on 22 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 26059 of 2013
 

 
Petitioner :- Ashok Kumar Verma
 
Respondent :- Ram Laxman Janki
 
Counsel for Petitioner :- P.K.Ganguly
 

 
Hon'ble Rajes Kumar,J.

Sri Krishna Kumar Chaurasiya, Advocate, has filed his Vakalatnama on behalf of the respondent. The same may be placed on record.

Learned counsel for the petitioner is directed to provide one copy of the petition to him within three days. As prayed, two weeks time is allowed to file counter affidavit.

List in week commencing 19.8.2013 showing the name of Sri Krishna Kumar Chaurasiya as counsel for the respondent. Till the next date of listing, interim order shall continue.

Order Date :- 22.7.2013

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