Aniket Mishra vs State Of U.P. & Another
2015 Latest Caselaw 204 ALL

Citation : 2015 Latest Caselaw 204 ALL
Judgement Date : 28 April, 2015

Allahabad High Court

Aniket Mishra vs State Of U.P. & Another on 28 April, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 19998 of 2015
 

 
Petitioner :- Aniket Mishra
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Gaurav Sisodia
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Learned Standing Counsel on instructions states that till date the respondents have not received any application for correction as stated and averred in the writ petition.

He prays for and is granted three weeks' time to file a Counter Affidavit in this writ petition. The petitioner shall have a week thereafter to file his Rejoinder Affidavit.

List this petition on 27th May, 2015.

Order Date :- 28.4.2015

Arun K. Singh

Download the LatestLaws.com Mobile App