Ram Karan vs State Of U.P. & Others
2016 Latest Caselaw 2232 ALL

Citation : 2016 Latest Caselaw 2232 ALL
Judgement Date : 4 May, 2016

Allahabad High Court

Ram Karan vs State Of U.P. & Others on 4 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 71682 of 2011
 

 
Petitioner :- Ram Karan
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Yogesh Agarwal
 
Counsel for Respondent :- C.S.C.,Vinay Khare,Yashwant Varma
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Supplementary counter affidavit and counter affidavit to supplementary affidavit filed to are taken on record.

Learned counsel for the petitioner prays for and is granted a week's time to file rejoinder affidavit.

List in the next cause list.

Learned counsel for the respondent may retain the original record and shall produce the same on the next date.

Order Date :- 4.5.2016

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