Abdul Samad vs State Of U.P. Thru. Prin.Secy., ...
2015 Latest Caselaw 832 ALL

Citation : 2015 Latest Caselaw 832 ALL
Judgement Date : 3 June, 2015

Allahabad High Court

Abdul Samad vs State Of U.P. Thru. Prin.Secy., ... on 3 June, 2015

Bench: Shabihul Hasnain, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. BENCH No. - 4801 of 2015
 

 
Petitioner :- Abdul Samad
 
Respondent :- State Of U.P. Thru. Prin.Secy., Home & 7 Others
 
Counsel for Petitioner :- R.A. Khan,Abdul Alim Khan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State of U.P.

Let counter affidavit be filed within four weeks.

Rejoinder affidavit may also be filed within one week thereafter.

List thereafter.

Order Date :- 3.6.2015

Monika

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