Allahabad High Court
Ram Kripal Yadav vs State Of U.P.Through The Prin. ... on 20 July, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 Case :- MISC. SINGLE No. - 4011 of 2010 Petitioner :- Ram Kripal Yadav Respondent :- State Of U.P.Through The Prin. Secy.Khadya Evam Rashad Lko. Petitioner Counsel :- L.K.Pathak Respondent Counsel :- C.S.C. Hon'ble Rajiv Sharma,J.
Notice on behalf of opposite parties has been accepted by the learned Chief Standing Counsel, who prays for and is hereby granted six weeks to file counter-affidavit and the petitioner will have four weeks thereafter to file rejoinder affidavit.
List immediately after expiry of the aforesaid period.
Order Date :- 20.7.2010 lakshman