Nar Singh Bahadur Singh vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 5960 ALL

Citation : 2013 Latest Caselaw 5960 ALL
Judgement Date : 20 September, 2013

Allahabad High Court

Nar Singh Bahadur Singh vs State Of U.P.& 3 Ors. on 20 September, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 21126 of 2013
 

 
Petitioner :- Nar Singh Bahadur Singh
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- Ajay Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Dharmendra Pratap Singh
 

 
Hon'ble Rajes Kumar,J.

Counter affidavit filed on behalf of respondent nos. 3 and 4. The same may be placed on record. Learned counsel for the petitioner prays for and is granted four weeks time to file rejoinder affidavit. List thereafter. Meanwhile, learned Standing Counsel may also file counter affidavit.

This case was assigned to me when I was sitting singly. Now I am sitting in a Division Bench, therefore, the case is released. List before the appropriate Bench.

Order Date :- 20.9.2013

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