Chairman, Nagar Panchayat, ... vs State Of U.P. And Others
2011 Latest Caselaw 4278 ALL

Citation : 2011 Latest Caselaw 4278 ALL
Judgement Date : 1 September, 2011

Allahabad High Court

Chairman, Nagar Panchayat, ... vs State Of U.P. And Others on 1 September, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 17283 of 2011
 

 
Petitioner :- Chairman, Nagar Panchayat, Shankergarh, Allahabad
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Saif Ali
 
Respondent Counsel :- C. S. C.,K.K. Rai,R.K. Yadav
 

 
Hon'ble Dilip Gupta,J.

Though the counter affidavit was served upon learned counsel for the petitioner on 16th May, 2011 and time was also given to the petitioner on 16th August, 2011 to file the rejoinder affidavit but still the rejoinder affidavit has not been filed. Learned counsel for the petitioner prays for and is granted a week's further time to file the rejoinder affidavit.

List this petition in the next cause list.

Order Date :- 1.9.2011

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