Rajendra Lal Srivastava vs State Of U.P. And Others
2013 Latest Caselaw 6117 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 25168 of 2010
 

 
Petitioner :- Rajendra Lal Srivastava
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Mithilesh Kumar Tiwari,B.K.Tripathi,R.R. Sirohi
 
Counsel for Respondent :- C. S. C.,A. K. Yadav,D.S.M.Tripathi,S.D.Ojha
 

 
Hon'ble Anjani Kumar Mishra,J.

Case called out in the revised list.

The counsel for the petitioner is present.

The counsel appearing for the respondent No. 5 is not present.

A perusal of the order-sheet shows that the State has not been granted any time to file counter affidavit.

As prayed by the learned Standing Counsel, one month's time is granted to file counter affidavit.

The counsel appearing for the respondent No. 5 is also granted one month and no more time to file counter affidavit.

Sri Mithilesh Kumar Tiwari will inform the learned counsel for the respondent No. 5 in writing about this order within 48 hours.

List immediately after the expiry of the aforesaid period.

Order Date :- 27.9.2013

Priyanka