Radhey Shyam Vishnoi vs State Of U.P. And Others
2013 Latest Caselaw 7562 ALL

Citation : 2013 Latest Caselaw 7562 ALL
Judgement Date : 19 December, 2013

Allahabad High Court

Radhey Shyam Vishnoi vs State Of U.P. And Others on 19 December, 2013

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 61104 of 2010
 

 
Petitioner :- Radhey Shyam Vishnoi
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- S. K. Tyagi,H.M.B.Sinha
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Abhinava Upadhya,J.

Sri H.M.B.Sinha, learned counsel appearing for the petitioner submits that although counter affidavit to the writ petition has been filed but no counter affidavit has been filed after amendment of the writ petition.

Learned Standing Counsel, as a last opportunity, is allowed one month time to file counter affidavit to the amended writ petition.

List after one month.

Order Date :- 19.12.2013

SKM

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