Bharat vs Jai Prakahs Anchal And Others
2013 Latest Caselaw 6178 ALL

Citation : 2013 Latest Caselaw 6178 ALL
Judgement Date : 30 September, 2013

Allahabad High Court

Bharat vs Jai Prakahs Anchal And Others on 30 September, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- ELECTION PETITION No. - 8 of 2012
 

 
Petitioner :- Bharat
 
Respondent :- Jai Prakahs Anchal And Others
 
Counsel for Petitioner :- Gagan Mehta,K.R.Singh
 
Counsel for Respondent :- Akanksha Yadav,Prem Prakash
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present and prays for time to file rejoinder affidavit. He concedes that one opportunity for filing the rejoinder affidavit has been availed by him.

Let rejoinder affidavit be filed within two weeks.

Counter affidavit to the objections filed by the learned counsel for the respondents, if any, should also be filed within two weeks.

List immediately thereafter.

Order Date :- 30.9.2013

Monika

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