Ismail And Others vs State Of U.P. Through D.M. Sitapur ...
2015 Latest Caselaw 2535 ALL

Citation : 2015 Latest Caselaw 2535 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Ismail And Others vs State Of U.P. Through D.M. Sitapur ... on 22 September, 2015

Bench: Rakesh Tiwari, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. BENCH No. - 3272 of 1999
 

 
Petitioner :- Ismail And Others
 
Respondent :- State Of U.P. Through D.M. Sitapur And Others
 
Counsel for Petitioner :- Mohd. Arif Khan
 
Counsel for Respondent :- Chief Standing Counsel,H.K.Bhatta,Sanjay Kumar,Upendra Singh
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Rajan Roy,J.

Heard counsel for the parties.

Supplementary affidavit filed by the petitioner is taken on record. As prayed, two weeks' time is granted to the respondents to file supplementary counter affidavit. Suppl. rejoinder affidavit may be filed within two weeks thereafter.

List after expiry of the aforesaid period.

Order Date :- 22.9.2015/SNT

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