Chhedi Lal Gupta vs State Of U.P.& Another
2013 Latest Caselaw 6651 ALL

Citation : 2013 Latest Caselaw 6651 ALL
Judgement Date : 28 October, 2013

Allahabad High Court

Chhedi Lal Gupta vs State Of U.P.& Another on 28 October, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 30305 of 2013
 

 
Petitioner :- Chhedi Lal Gupta
 
Respondent :- State Of U.P.& Another
 
Counsel for Petitioner :- Vivek Kumar Singh,Bhagwati Prasad Singh,Rajeev Trivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Learned Standing Counsel filed counter affidavit today on behalf of respondent no. 1. The same may be placed on record. He states that the copy of the counter affidavit could not be served because the learned counsel for the petitioner is not available. He is directed to serve the copy of the counter affidavit and take endorsement from the learned counsel for the petitioner.

Learned counsel for the petitioner prays for and is granted three weeks time to file rejoinder affidavit.

List in week commencing 18.11.2013. Till the next date of listing, interim order shall continue.

Order Date :- 28.10.2013