Rajesh Kumar Bharati vs State Of U.P. And 4 Others
2014 Latest Caselaw 8729 ALL

Citation : 2014 Latest Caselaw 8729 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Rajesh Kumar Bharati vs State Of U.P. And 4 Others on 17 November, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 41186 of 2014
 

 
Petitioner :- Rajesh Kumar Bharati
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Aditya Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Learned Standing Counsel states that counter affidavit has been filed on 5.11.2014. The same is not on record. Office is directed to place the same on record. Learned counsel for the petitioner prays for and is granted four weeks time to file rejoinder affidavit.

List thereafter.

Order Date :- 17.11.2014

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