Budhiram vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 787 ALL

Citation : 2015 Latest Caselaw 787 ALL
Judgement Date : 29 May, 2015

Allahabad High Court

Budhiram 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. - 31566 of 2015
 

 
Petitioner :- Budhiram
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- B.S. Pandey
 
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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