Allahabad High Court
Const. 406, Ap Sanjai Kumar Rai And ... vs State Of U.P. And Others on 4 April, 2011
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 19313 of 2011 Petitioner :- Const. 406, Ap Sanjai Kumar Rai And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Vivek Kumar Singh Respondent Counsel :- C. S. C. Hon'ble V.K. Shukla,J.
Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.
List thereafter.
It has been contended that both the petitioners have joined at their transferred place; in such a situation and in this background, continuance of petitioners at transferred place shall abide by final orders to be passed by this Court.
Order Date :- 4.4.2011 SRY