Raja Ram Singh vs State Of U.P. Thru' Secy. Revenue ...
2013 Latest Caselaw 6229 ALL

Citation : 2013 Latest Caselaw 6229 ALL
Judgement Date : 1 October, 2013

Allahabad High Court

Raja Ram Singh vs State Of U.P. Thru' Secy. Revenue ... on 1 October, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 47768 of 2005
 

 
Petitioner :- Raja Ram Singh
 
Respondent :- State Of U.P. Thru' Secy. Revenue And Another
 
Counsel for Petitioner :- H.N. Shukla,R.R. Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Counter affidavit has been filed in the year 2006 and the same has been served on Sri H.N. Shukla, learned counsel for the petitioner. Till date, no rejoinder affidavit has been filed. As prayed, four weeks and no more is allowed to file rejoinder affidavit.

Order Date :- 1.10.2013

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