Ramvir Singh vs State Of U.P. And 4 Ors.
2016 Latest Caselaw 6440 ALL

Citation : 2016 Latest Caselaw 6440 ALL
Judgement Date : 5 October, 2016

Allahabad High Court

Ramvir Singh vs State Of U.P. And 4 Ors. on 5 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 48539 of 2016
 

 
Petitioner :- Ramvir Singh
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Vivek Kumar Singh
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Misra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner has sufficiently explained the delay in paragraph no. 21-A of the writ petition. It is, accordingly, condoned.

Six 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 19.12.2016.

Order Date :- 5.10.2016

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