Harpal vs State Of U.P. & 3 Others
2014 Latest Caselaw 8771 ALL

Citation : 2014 Latest Caselaw 8771 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Harpal vs State Of U.P. & 3 Others on 17 November, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 45196 of 2014
 

 
Petitioner :- Harpal
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Darwari Lal
 
Counsel for Respondent :- C.S.C.,Amresh Singh,Bal Krishna Yadav
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Learned Standing Counsel states that counter affidavit has been filed on 7.11.2014. 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 three weeks time to file rejoinder affidavit.

List thereafter. Till the next date of listing, interim order shall continue.

Order Date :- 17.11.2014

Download the LatestLaws.com Mobile App