Ram Bharosey v. State Of U.P. And Others

Hon'ble Mrs. Jayashree Tiwari,J.

We have heard learned counsel for the petitioner and learned standing counsel appearing for respondents. He prays for and is allowed one month time to file counter affidavit. Three weeks thereafter is allowed to the petitioner for filing rejoinder affidavit.

List thereafter.

Order Date :- 5.7.2010 vs