SANJEEV KUMAR Vs. STATE OF U P
LAWS(ALL)-2010-2-24
HIGH COURT OF ALLAHABAD
Decided on February 26,2010

SANJEEV KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.
(2.) Admit.
(3.) Issue to the respondent No. 4. The respondent No. 4 and learned AGA on behalf of the other respondents are allowed 4 weeks time to file counter-affidavits, rejoinder affidavit may be filed within a week thereafter.;


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