Dr. Vishwanath Pandey vs Union Of India & Others
2012 Latest Caselaw 1096 ALL

Citation : 2012 Latest Caselaw 1096 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Dr. Vishwanath Pandey vs Union Of India & Others on 30 April, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 27195 of 2007
 

 
Petitioner :- Dr. Vishwanath Pandey
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- Vivek Varma
 
Respondent Counsel :- A.S.G.I.,H.P. Singh,S.C.,V.B. Singh,V.K. Shukla
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Case is called out in revised list. The case is listed peremptorily. Shri Vivek Verma, learned counsel for the petitioner again prays for time to file rejoinder affidavit.

We find from the record that the counter affidavit is not on record. Learned counsel for the respondents is therefore directed to file an authentic copy of the counter affidavit on record within a period of three weeks. Shri Vivek Verma, leaned counsel for the petitioner may file rejoinder affidavit within the same period.

List thereafter peremptorily.

Order Date :- 30.4.2012