Chhatra Pal And 7 Others vs State Of U.P. And 11 Others
2016 Latest Caselaw 2241 ALL

Citation : 2016 Latest Caselaw 2241 ALL
Judgement Date : 4 May, 2016

Allahabad High Court

Chhatra Pal And 7 Others vs State Of U.P. And 11 Others on 4 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 14133 of 2016
 

 
Petitioner :- Chhatra Pal And 7 Others
 
Respondent :- State Of U.P. And 11 Others
 
Counsel for Petitioner :- Shantanu Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel states that a counter affidavit has been filed in the office on 03.05.2016. Office is directed to trace out the said affidavit and place it on record.

Learned counsel for the petitioner prays for and is granted five days time to file rejoinder affidavit.

Put up this case on 12.05.2016 in the additional cause list.

Status quo be maintained till the next date of listing.

Order Date :- 4.5.2016

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