O. P. Agrawal vs Union Of India Thru Sec-Ministry ...
2012 Latest Caselaw 477 ALL

Citation : 2012 Latest Caselaw 477 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

O. P. Agrawal vs Union Of India Thru Sec-Ministry ... on 18 April, 2012

Bench: Vineet Saran, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 69357 of 2010
 

 
Petitioner :- O. P. Agrawal
 
Respondent :- Union Of India Thru Sec-Ministry Of Finance And Others
 
Petitioner Counsel :- Siddharth Khare,Shri Ashok Khare
 
Respondent Counsel :- A. S. G. I.,B.P. Singh,I.N. Upadhaya,N. Upadhyay
 

 
Hon'ble Vineet Saran,J.

Hon'ble Het Singh Yadav,J.

Respondents are allowed three weeks and no more time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List after four weeks.

It is made clear that on the next date, the writ petition itself shall be disposed of even if no counter affidavit is filed.

Order Date :- 18.4.2012

( Het Singh Yadav,J.) (Vineet Saran,J.)

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