Subhash Chand vs State Of U.P. And Others
2017 Latest Caselaw 4226 ALL

Citation : 2017 Latest Caselaw 4226 ALL
Judgement Date : 11 September, 2017

Allahabad High Court

Subhash Chand vs State Of U.P. And Others on 11 September, 2017

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - C No. - 6776 of 2012
 
Petitioner :- Subhash Chand
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- O.N. Mishra
 
Counsel for Respondent :- C.S.C.,Sanjeev Kumar Yadav
 

 
Hon'ble Mahesh Chandra Tripathi,J.

In compliance of the order 7.2.2012, supplementary affidavit has been filed.

Learned counsel for the respondent submits that some reasonable time may be granted to file detail. He prays for and is granted two week's time to file detail in the matter. Rejoinder affidavit, if any, may be filed within one week thereafter.

List immediately thereafter.

Order Date :- 11.9.2017

G.S

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