Allahabad High Court
Shanti Sharan Singh vs District Panchayat Raj Officer ... on 14 March, 2011
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 450 of 2011 Petitioner :- Shanti Sharan Singh Respondent :- District Panchayat Raj Officer And Others Petitioner Counsel :- Arvind Upadhyyay,Indra Raj Singh,Mr. Ashok Khare Respondent Counsel :- C. S. C. Hon'ble V.K. Shukla,J.
Six weeks' further time is allowed to learned standing counsel for filing counter affidavit. Rejoinder affidavit may be filed within next two weeks.
List thereafter.
Interim order already passed is extended till the next date of listing.
Order Date :- 14.3.2011 SRY