Kewal Prasad Singh vs State Of U.P. And 4 Others
2016 Latest Caselaw 99 ALL

Citation : 2016 Latest Caselaw 99 ALL
Judgement Date : 8 March, 2016

Allahabad High Court

Kewal Prasad Singh vs State Of U.P. And 4 Others on 8 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 2679 of 2016
 

 
Petitioner :- Kewal Prasad Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Satish Chandra Dwivedi
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav,Pradeep Kumar Upadhyay
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the respondents prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within three days.

Put up this case on 07.04.2016 in the additional cause list.

Order Date :- 8.3.2016

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