Kamla Kant vs State Of U.P. And Another
2011 Latest Caselaw 4403 ALL

Citation : 2011 Latest Caselaw 4403 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Kamla Kant vs State Of U.P. And Another on 6 September, 2011

Bench: Vineet Saran, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 72794 of 2010
 

 
Petitioner :- Kamla Kant
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Anand Kumar Pandey,Shri Ashok Khare
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vijay Prakash Pathak,J.

List in the week commencing 26th September, 2011, by which time counter affidavit may be filed.

Earlier, time was granted to file counter affidavit and lastly on 3.8.2011 three weeks further time and no more was granted to the learned standing counsel to file counter affidavit. Keeping in view the stop order, which has already been passed, it is made clear that if no counter affidavit is filed by the next date, respondents shall be liable to pay cost of Rs.5,000/-.

Order Date :- 6.9.2011

(V.P. Pathak,J.) (Vineet Saran,J.)

Download the LatestLaws.com Mobile App