Santram vs State Of U.P.Through ...
2014 Latest Caselaw 266 ALL

Citation : 2014 Latest Caselaw 266 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Santram vs State Of U.P.Through ... on 27 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 11830 of 2013
 

 
Petitioner :- Santram
 
Respondent :- State Of U.P.Through Secy.Revenue,Civil Sectt.Lucknow & Ors.
 
Counsel for Petitioner :- Satya Prakash,Badrus Sahar,Jitendra Misra,Manoj Kumar Dixit,Satish Chandra Dixit,Shikhar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

(C.M. Application No. 31031 of 2014)

Counter affidavit filed in support of application for dismissal of writ petition in Court, is taken on record.

Rejoinder affidavit may be filed within two weeks.

The plea for dismissal of the writ petition will be considered at the time of final hearing.

Order Date :- 27.3.2014

Anurag/-

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