Allahabad High Court
Lakshmi Narayan Upadhyay vs State Of U.P. And Others on 5 July, 2011
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 11759 of 2011 Petitioner :- Lakshmi Narayan Upadhyay Respondent :- State Of U.P. And Others Petitioner Counsel :- A.P. Tewari,S.S. Tripathi Respondent Counsel :- C. S. C. Hon'ble V.K. Shukla,J.
Eight weeks and no more time is allowed to respondents for filing counter affidavit. Rejoinder affidavit may be filed within next four weeks.
List thereafter. On the next date status of disciplinary proceedings so undertaken be also disclosed before the Court.
Interim order already passed is extended till the next date of listing.
Order Date :- 5.7.2011 SRY