Citation : 2011 Latest Caselaw 463 ALL
Judgement Date : 23 March, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 42549 of 1993 Petitioner :- P.P.Singh Respondent :- D.I.O.S & Ors. Petitioner Counsel :- R.S.Misra Respondent Counsel :- Sc Hon'ble V.K. Shukla,J.
Ten days and no more time is allowed to learned counsel for the petitioner for taking steps for effecting service on respondent No. 2.
Eight weeks and no more time is allowed to each one of the respondents for filing counter affidavit. Rejoinder affidavit may be filed within next two weeks.
List this case after ten weeks.
Order Date :- 23.3.2011
SRY
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