Allahabad High Court
M/S Uttaranchal Automobiles (P) ... vs Chief Controlling Revenue ... on 3 May, 2012
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 12727 of 2012 Petitioner :- M/S Uttaranchal Automobiles (P) Ltd. Respondent :- Chief Controlling Revenue Authority And Others Petitioner Counsel :- M.K. Gupta Respondent Counsel :- C.S.C. Hon'ble Pankaj Mithal,J.
Learned Standing Counsel prays for and is allowed one month's time to file counter affidavit. Rejoinder affidavit may be filed within 2 weeks thereafter.
List it thereafter.
Until further orders, interim order granted earlier shall remain in operation.
Order Date :- 3.5.2012 sks-grade iv