Surendra Prasad And 12 Others vs State Of U.P. And 3 Others
2014 Latest Caselaw 7599 ALL

Citation : 2014 Latest Caselaw 7599 ALL
Judgement Date : 15 October, 2014

Allahabad High Court

Surendra Prasad And 12 Others vs State Of U.P. And 3 Others on 15 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 19229 of 2014
 

 
Petitioner :- Surendra Prasad And 12 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajjan Singh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Learned Standing Counsel shall provide a copy of the counter affidavit filed by the State to the learned counsel for the petitioner, within three weeks. The petitioner may file rejoinder affidavit within two weeks thereafter.

List thereafter.

Interim order granted earlier, shall remain in operation till the next date of listing.

Order Date :- 15.10.2014

M.A.A.

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