Kehar Singh vs Cane Commissioner, ...
2013 Latest Caselaw 7119 ALL

Citation : 2013 Latest Caselaw 7119 ALL
Judgement Date : 25 November, 2013

Allahabad High Court

Kehar Singh vs Cane Commissioner, ... on 25 November, 2013

Bench: Sunil Ambwani, Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 49384 of 2013
 

 
Petitioner :- Kehar Singh
 
Respondent :- Cane Commissioner, U.P./Registrar, Cane Coop.Soc.& 2 Others
 
Counsel for Petitioner :- Diptiman Singh
 
Counsel for Respondent :- C.S.C.,Ravindra Singh
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Surya Prakash Kesarwani,J.

Learned standing counsel as well as Sri Ravindra Singh learned counsel for Registrar Cane Cooperative Society are allowed ten days further time to file counter affidavit.

It is made clear that no further time will be granted to respondents.

List peremptorily on 9.12.2013

Counsel for the petitioner will inform Sri Ravindra Singh about this order in writing.

Order Date :- 25.11.2013

nethra

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