Allahabad High Court
Prabhoo Prasad vs State Of U.P. And Others on 11 January, 2010
Author: Poonam Srivastava
Bench: Poonam Srivastava
Court No. - 50 Case :- CRIMINAL MISC. WRIT PETITION No. - 358 of 2010 Petitioner :- Prabhoo Prasad Respondent :- State Of U.P. And Others Petitioner Counsel :- Dinesh Kumar Yadav Respondent Counsel :- Govt. Advocate Hon'ble Mrs. Poonam Srivastava,J.
Heard learned counsel for the revisionist.
Issue notice to the respondent No.-2 and 3 returnable at an early date. Learned A.G.A. accepted notice on behalf of respondent No.-
1. Respondent No.-2 and 3 may file counter affidavit within period of three weeks from the date of receipt of notice. Learned A.G.A. may also file counter affidavit within four weeks. Rejoinder affidavit may be filed within three weeks thereafter.
List this case after expiry of the aforesaid period. Order Date :- 11.1.2010 S.A.A.Rizvi