Citation : 2013 Latest Caselaw 6875 ALL
Judgement Date : 6 November, 2013
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 46705 of 2013 Petitioner :- Dr.M.D.Tiwari Respondent :- Chancellor, I.I.I.T. And 3 Ors. Counsel for Petitioner :- Shubham Agarwal,S.P.Gupta Counsel for Respondent :- A.S.G.I.,Fuzail Ahmad,Govind Saran,Ritvik Upadhyay Hon'ble Rajes Kumar,J.
Hon'ble Mahesh Chandra Tripathi,J.
Sri Fuzail Ahmad, learned counsel appearing on behalf of the Union of India, states that he has filed counter affidavit on 29.10.2013. The copy of the counter affidavit is not on record. Office is directed to place the same on record. Sri Shailendra, learned counsel appearing on behalf of the respondent, also filed counter affidavit today. The same may be placed on record.
Learned counsel for the petitioner prays for and is granted three weeks time to file rejoinder affidavit.
List in week commencing 16.12.2013.
Till the next date of listing, interim order shall continue.
Order Date :- 6.11.2013
OP
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