Shiv Shankar Kushwaha vs State Of U.P. Thru' Secy. & Others
2013 Latest Caselaw 6118 ALL

Citation : 2013 Latest Caselaw 6118 ALL
Judgement Date : 27 September, 2013

Allahabad High Court

Shiv Shankar Kushwaha vs State Of U.P. Thru' Secy. & Others on 27 September, 2013

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 70230 of 2009
 

 
Petitioner :- Shiv Shankar Kushwaha
 
Respondent :- State Of U.P. Thru' Secy. & Others
 
Counsel for Petitioner :- K.K. Tripathi
 
Counsel for Respondent :- C.S.C.,Chandan Sharma
 

 
Hon'ble Anjani Kumar Mishra,J.

Case called out in the revised list.

Learned counsel for the petitioner is present.

Sri Chandan Sharma, who represents respondent Nos. 2 to 4 is not present.

No counter affidavit has been filed on behalf of the respondents, despite time having being granted on 22.12.2009. Learned counsel for the respondents is granted three weeks and no more time to file counter affidavit.

Learned counsel for the petitioner shall inform Mr. Chandan Sharma in writing about this order within 48 hours.

Order Date :- 27.9.2013

Priyanka

Download the LatestLaws.com Mobile App