Suryamani Yadav vs State Of U.P. And Others
2011 Latest Caselaw 2731 ALL

Citation : 2011 Latest Caselaw 2731 ALL
Judgement Date : 13 July, 2011

Allahabad High Court

Suryamani Yadav vs State Of U.P. And Others on 13 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 38144 of 2011
 

 
Petitioner :- Suryamani Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dhirendra Kumar Srivastav
 
Respondent Counsel :- C.S.C.,L.N.Mishra
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the respondent is illegally withholding a sum of Rs.50,000/-, which is legally due to the petitioner.

The contention of the petitioner is that he has submitted necessary details relating to the outstanding dues but the respondent no. 2 is not taking any action in the matter.

Sri Nripendra Mishra, Advocate, appears on behalf of respondent nos. 2 , 3 and 4 prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit may be filed within one week thereaftrer.

List in the week commencing 16.8.2011.

Order Date :- 13.7.2011

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