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Brijesh Kumar Mishra vs Additional Commissioner Food ...
2012 Latest Caselaw 2194 ALL

Citation : 2012 Latest Caselaw 2194 ALL
Judgement Date : 25 May, 2012

Allahabad High Court
Brijesh Kumar Mishra vs Additional Commissioner Food ... on 25 May, 2012
Bench: Vishnu Chandra Gupta



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. SINGLE No. - 1457 of 2011
 

 
Petitioner :- Brijesh Kumar Mishra
 
Respondent :- Additional Commissioner Food Lucknow And Ors.
 
Petitioner Counsel :- R.M.Sharma,S.A. Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Vishnu Chandra Gupta,J.

Learned Standing Counsel has requested time for filing counter affidavit.

Two weeks time is finally granted for the same. No further time shall be granted to respondent for filing counter affidavit.

In case, no counter affidavit has been filed, the case shall proceed without counter affidavit and will be decided accordingly.

In case, counter affidavit has been filed, the repondent may file rejoinder affidavit within a week thereafter.

List in the week commencing from 9th of July.

Order Date :- 25.5.2012

S. Kumar

 

 

 
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