Kamal Kishore Saxena vs State Of U.P. And 3 Others
2016 Latest Caselaw 2274 ALL

Citation : 2016 Latest Caselaw 2274 ALL
Judgement Date : 5 May, 2016

Allahabad High Court

Kamal Kishore Saxena vs State Of U.P. And 3 Others on 5 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 16188 of 2016
 

 
Petitioner :- Kamal Kishore Saxena
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Prabhakar Awasthi
 
Counsel for Respondent :- C.S.C.,Uday Shanker Upadhyay
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has received the instruction, which is taken on record.

As prayed by him, four weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this case in the week commencing 25.07.2016.

Order Date :- 5.5.2016

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