Chandravir Vemra vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 5334 ALL

Citation : 2013 Latest Caselaw 5334 ALL
Judgement Date : 2 September, 2013

Allahabad High Court

Chandravir Vemra vs State Of U.P.& 3 Ors. on 2 September, 2013

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 45172 of 2013
 

 
Petitioner :- Chandravir Vemra
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- Shiv Lal Verma,K.K.Tripathi
 
Counsel for Respondent :- C.S.C.,O.P.Singh
 

 
Hon'ble Abhinava Upadhya,J.

Learned Standing Counsel represents respondents no. 1 and 2. Shri O.P. Singh has received notice on behalf of respondent no. 4.

Issued notice to respondent no. 3 returnable at an early date.

The respondents may file their counter affidavit within three weeks. One week thereafter is allowed for filing rejoinder affidavit.

List thereafter.

Order Date :- 2.9.2013

Sunil Kr. Gupta

Download the LatestLaws.com Mobile App