Mohd. Ibrahim vs State Of U.P. And 2 Ors
2014 Latest Caselaw 5516 ALL

Citation : 2014 Latest Caselaw 5516 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Mohd. Ibrahim vs State Of U.P. And 2 Ors on 1 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 45063 of 2014
 

 
Petitioner :- Mohd. Ibrahim
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Syed Wajid Ali
 
Counsel for Respondent :- C.S.C.,Pradeep Kumar Singh
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Pradeep Kumar Singh appears for respondent no. 3. Learned standing counsel appears for respondent nos. 1 and 2.

As prayed, six weeks' time is granted to file counter affidavit and one-week therarfter is gratned to file rejoinder affidavit, if any.

List after expiry of the aforesaid period.

Order Date :- 1.9.2014

SKS

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