Allahabad High Court
Ajeet Kumar Mishra (Inre W P No.2964 Sb Of ... vs State Of U P Thr.Secy Govt Of U P Minor ... on 22 March, 2012
Bench: Rajiv Sharma, Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- REVIEW PETITION DEFECTIVE No. - 322 of 2011 Petitioner :- Ajeet Kumar Mishra (Inre W P No.2964 Sb Of 1994) Respondent :- State Of U P Thr.Secy Govt Of U P Minor Irrigation & 4 Ors. Petitioner Counsel :- H S Jain Hon'ble Rajiv Sharma,J.
Hon'ble Devendra Kumar Arora,J.
(C.M.A.No.25234 of 2012) Counter affidavit filed on behalf of opposite parties be taken on record.
Rejoinder affidavit be filed within six weeks.
List after expiry of the aforesaid period.
The plea for dismissal of review petition will be considered at the time of final hearing.
Order Date :- 22.3.2012 Suresh/Tanveer