Balram Signh vs State Of U.P. And Others
2012 Latest Caselaw 5825 ALL

Citation : 2012 Latest Caselaw 5825 ALL
Judgement Date : 3 December, 2012

Allahabad High Court

Balram Signh vs State Of U.P. And Others on 3 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 62400 of 2012
 

 
Petitioner :- Balram Signh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rishikesh Tripathi,Arun Kumar Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the demand in pursuance of the order of the Additional District Magistrate (Finance and Revenue) Fatehpur dated 25.9.2008 shall remain stayed provided the petitioner deposits 50% of the demand within a period of one month. Any amount already deposited shall be given adjustment.

Order Date :- 3.12.2012

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