Hari Prakash Gupta vs State Of U.P. And Others
2011 Latest Caselaw 4359 ALL

Citation : 2011 Latest Caselaw 4359 ALL
Judgement Date : 5 September, 2011

Allahabad High Court

Hari Prakash Gupta vs State Of U.P. And Others on 5 September, 2011

Bench: Pradeep Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 10260 of 2011
 

 
Petitioner :- Hari Prakash Gupta
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.P. Pandey
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Pradeep Kant,J.

Learned Standing Counsel prays for and is granted three weeks' and no more for filing counter affidavit.

Respondent No.5 and 6 who are already served since has not filed any counter affidavit. They may also file counter affidavit within the same period. If counter affidavit is not filed within the aforesaid period, it will be presumed that the respondents do not intend to file any counter affidavit and the matter may be decided even in the absence of counter affidavit.

List immediately after three weeks.

Order Date :- 5.9.2011

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