Gur Teg Bahadur Saheb Market ... vs Dy. Registrar Firms, Socities And ...
2011 Latest Caselaw 5595 ALL

Citation : 2011 Latest Caselaw 5595 ALL
Judgement Date : 8 November, 2011

Allahabad High Court

Gur Teg Bahadur Saheb Market ... vs Dy. Registrar Firms, Socities And ... on 8 November, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 31085 of 2006
 

 
Petitioner :- Gur Teg Bahadur Saheb Market Committee Farrukhabad Road
 
Respondent :- Dy. Registrar Firms, Socities And Chits Kanpur Region & Ors.
 
Petitioner Counsel :- Arvind Kumar Tiwari,T.P. Singh
 
Respondent Counsel :- C.S.C.,G.K. Singh,M.N. Singh,Saroj Kumar Tiwari,V.K. Singh
 

 
Hon'ble Sunil Hali,J.

Learned counsel for the petitioner prays for and is granted two weeks' and no more time to file rejoinder affidavit. In case it is not done, right to rile rejoinder affidavit shall stand closed.

With the consent of learned counsel for both the parties, list this matter in the week commencing 5th December, 2011 for final disposal.

Order Date :- 8.11.2011

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