Allahabad High Court
Vijay Pal Singh Parihar & Others vs State Of U.P. & Others on 22 February, 2012
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 9562 of 2012 Petitioner :- Vijay Pal Singh Parihar & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Rupesh Tiwari,Shailendra Respondent Counsel :- C.S.C.,V.P. Mathur Hon'ble V.K. Shukla,J.
Learned counsel is permitted to make necessary correction and give correct numbers to respondents in the writ petition, as it has been incorrectly mentioned as 3, 4 and 3. Said correction be carried out forthwith in the writ petition. Stay application contains correct number.
Learned standing counsel has accepted notice on behalf of respondent No. 1. Sri V.P. Mathur, Advocate has entered appearance on behalf of respondent Nos. 2 and 3.
Each one of the respondents is granted three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one weeks.
List this petition thereafter on 23.03.2012.
Order Date :- 22.2.2012 SRY