Pratap Chandra vs State Of U.P. & Others
2014 Latest Caselaw 7303 ALL

Citation : 2014 Latest Caselaw 7303 ALL
Judgement Date : 8 October, 2014

Allahabad High Court

Pratap Chandra vs State Of U.P. & Others on 8 October, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 45582 of 2009
 

 
Petitioner :- Pratap Chandra
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Atul Kumar Srivastava
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Sri Pankaj Rai, learned Additional Chief Standing Counsel, states that on 13.8.2014 counter affidavit has been filed. 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 two weeks time to file rejoinder affidavit.

List in week commencing 27.10.2014.

Order Date :- 8.10.2014

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