Raj Bahadur Pathak vs State Of U.P. And Others
2019 Latest Caselaw 258 ALL

Citation : 2019 Latest Caselaw 258 ALL
Judgement Date : 27 February, 2019

Allahabad High Court

Raj Bahadur Pathak vs State Of U.P. And Others on 27 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 66911 of 2010
 

 
Petitioner :- Raj Bahadur Pathak
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ramesh Kumar,Gulab Chandra,Neeraj Kumar,Niraj Tiwari,R.P.N. Mishra,Rakesh Pande,Saurabh Pandey
 
Counsel for Respondent :- C.S.C.,K.M. Asthana
 

 
Hon'ble Prakash Padia,J.

It is contended by learned counsel for the respondents that counter affidavit has already been filed in the Registry of this Court on 27.2.2019.

Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder affidavit.

List after expiry of aforesaid period.

Order Date :- 27.2.2019

Pramod Tripathi

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