Raj Nath Ram And 16 Others vs State Of U.P. Thru Secy. And 7 ...
2014 Latest Caselaw 6545 ALL

Citation : 2014 Latest Caselaw 6545 ALL
Judgement Date : 16 September, 2014

Allahabad High Court

Raj Nath Ram And 16 Others vs State Of U.P. Thru Secy. And 7 ... on 16 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 38851 of 2014
 

 
Petitioner :- Raj Nath Ram And 16 Others
 
Respondent :- State Of U.P. Thru Secy. And 7 Others
 
Counsel for Petitioner :- R.M. Saggi,S.P. Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned standing counsel states that he has received instruction. He may file counter affidavit within 10 days. Rejoinder affidavit, if any, shall be filed within a week thereafter.

Put up this case on 27.10.2014 in the additional cause list.

Connect it with WP No. 38850 of 2014; Sher Singh and others Vs. State of UP.

Order Date :- 16.9.2014

SKS

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