Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Allahabad High Court

The C/M Bhola Singh Savitri Devi ... vs The State Of U.P. And Others on 16 August, 2011

Author: V.K. Shukla

Bench: V.K. Shukla





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 46178 of 2011
 

 
Petitioner :- The C/M Bhola Singh Savitri Devi Uchchatar Madhyamik & Anr.
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Radha Kant Ojha,Neeraj Agrawal
 
Respondent Counsel :- C.S.C.,R.K. Srivastava
 

 
Hon'ble V.K. Shukla,J.
 

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Sri A.K. Gupta, Advocate, has entered appearance on behalf of respondent No.4.

Each one of the respondents is granted four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter along with record of writ petition No.69819 of 2009, showing the names of respective counsel along with cause title.

Order Date :- 16.8.2011 SRY