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Mohd. Fasiuddin And Others vs State Of U.P. And Others
2011 Latest Caselaw 5729 ALL

Citation : 2011 Latest Caselaw 5729 ALL
Judgement Date : 14 November, 2011

Allahabad High Court
Mohd. Fasiuddin And Others vs State Of U.P. And Others on 14 November, 2011
Bench: Vineet Saran, Ran Vijai Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 28970 of 2010
 

 
Petitioner :- Mohd. Fasiuddin And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Anil Bhushan,Shailesh Srivastava
 
Respondent Counsel :- C. S. C.,A. K. Mehrotra,A.K. Mishra,Sandeep Kumar Srivastava
 

 
Hon'ble Vineet Saran,J.

Hon'ble Ran Vijai Singh,J.

Despite stop order having been passed on 01.11.2011 no counter affidavit has been filed till today. Sri A.K.Mehrotra, learned counsel for the contesting respondents states that the counter affidavit is under preparation and shall be served to the counsel for the petitioner on or before 21.11.2011. 

Put up on 21.11.2011.

It is made clear that in case if no counter affidavit is filed by the said respondents on or before the date fixed they will be liable to pay  Rs.5000/- as costs.

Order Date :- 14.11.2011

PKB

                                              (Ran Vijai Singh,J.)   (Vineet Saran,J.)

 

 

 
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