Panchayat Garhi Pukhta Thru' Its ... vs State Of U.P. And Others
2011 Latest Caselaw 4703 ALL

Citation : 2011 Latest Caselaw 4703 ALL
Judgement Date : 16 September, 2011

Allahabad High Court

Panchayat Garhi Pukhta Thru' Its ... vs State Of U.P. And Others on 16 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 2167 of 2007
 

 
Petitioner :- Panchayat Garhi Pukhta Thru' Its Executive Officer
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Shakeel Ahmad Azmi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Hali,J.

As prayed, two weeks' time is granted to file rejoinder affidavit.

List thereafter. It is made clear that in case the rejoinder affidavit is not filed within the time granted, the right shall stand closed.

Order Date :- 16.9.2011

(Justice Sunil Hali)

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