Ram Gopal Puri And Another vs State Of U.P. Thru' Secry., Local ...
2011 Latest Caselaw 5757 ALL

Citation : 2011 Latest Caselaw 5757 ALL
Judgement Date : 15 November, 2011

Allahabad High Court

Ram Gopal Puri And Another vs State Of U.P. Thru' Secry., Local ... on 15 November, 2011

Bench: Sunil Ambwani, Kashi Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 1415 of 2011
 

 
Petitioner :- Ram Gopal Puri And Another
 
Respondent :- State Of U.P. Thru' Secry., Local Bodies And Others
 
Petitioner Counsel :- Chandra Bhan Gupta
 
Respondent Counsel :- C.S.C.,M.C. Tripathi,Vivek Varma
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

On 28.9.2011 after perusing the original records we had stayed the recovery of user charges from the petitioners representing the union of the Tempo Tax Owners. The stay was extended on 20.10.2011.

No counter affidavit has been fled for last two months.

Shri M.C. Tripathi is allowed a last opportunity to file counter affidavit within two weeks.

List on 13.12.2011. The interim order is extended till then. It is made clear that no further time will be granted to file counter affidavit.

Order Date :- 15.11.2011

RKP