JAGVEER SINGH Vs. STATE OF U P AND ORS
LAWS(ALL)-2010-10-445
HIGH COURT OF ALLAHABAD
Decided on October 26,2010

JAGVEER SINGH Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Learned Standing counsel has accepted notice on behalf of respondent Nos. 1,2,3 and 4.
(2.) Issue notice to respondent Nos. 5 and 6.
(3.) Each one of the respondent is accorded six weeks time for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.;


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