Raj Kishore Katiyar vs State Of U.P.& Others
2017 Latest Caselaw 1993 ALL

Citation : 2017 Latest Caselaw 1993 ALL
Judgement Date : 6 July, 2017

Allahabad High Court

Raj Kishore Katiyar vs State Of U.P.& Others on 6 July, 2017

Bench: Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 40304 of 2000
 

 
Petitioner :- Raj Kishore Katiyar
 
Respondent :- State Of U.P.& Others
 
Counsel for Petitioner :- V.S.Parmar,Bhoopendra Nath Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Counter affidavit filed on 19.02.2003 may be traced out and brought on record. Learned counsel for the petitioner prays for and is allowed two weeks' time to file rejoinder affidavit.

List thereafter.

Order Date :- 6.7.2017

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