Jitendra Kushwaha vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 783 ALL

Citation : 2015 Latest Caselaw 783 ALL
Judgement Date : 29 May, 2015

Allahabad High Court

Jitendra Kushwaha vs State Of U.P. And 3 Ors. on 29 May, 2015

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 31564 of 2015
 

 
Petitioner :- Jitendra Kushwaha
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- S.K.S. Kushwaha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of respondents has been accepted by learned Chief Standing Counsel.

The learned Standing Counsel is granted six weeks time for filing counter affidavit. Three weeks thereafter is allowed to learned counsel for the petitioner for filing rejoinder affidavit.

List in the second week of August, 2015 before appropriate Bench.

The case is released from assignment.

Order Date :- 29.5.2015

Ashish Pd.

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