Satya Prakash Gaud vs State Of U.P. And 3 Others
2016 Latest Caselaw 3708 ALL

Citation : 2016 Latest Caselaw 3708 ALL
Judgement Date : 4 July, 2016

Allahabad High Court

Satya Prakash Gaud vs State Of U.P. And 3 Others on 4 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 26619 of 2016
 

 
Petitioner :- Satya Prakash Gaud
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Neeraj Shukla
 
Counsel for Respondent :- C.S.C.,Mrigraj Singh
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel is granted two months time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

Issue notice to respondent no. 4 returnable at an early date. Notice will indicate that a counter affidavit shall be filed by the next date.

Steps be taken within ten days.

List after expiry of the aforesaid period.

Order Date :- 4.7.2016

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