Prem Chandra vs Dy. Director Of Consolidation And ...
2014 Latest Caselaw 1031 ALL

Citation : 2014 Latest Caselaw 1031 ALL
Judgement Date : 18 April, 2014

Allahabad High Court

Prem Chandra vs Dy. Director Of Consolidation And ... on 18 April, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 61417 of 2013
 

 
Petitioner :- Prem Chandra
 
Respondent :- Dy. Director Of Consolidation And 2 Others
 
Counsel for Petitioner :- K.C. Kishan Srivastava
 
Counsel for Respondent :- C.S.C.,A P Srivastva,Manoj Kumar Yadav,R.S. Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the petitioner states that he has received a counter affidavit along with a stay vacation application on 10.02.2012. He therefore prays for and is granted three weeks and no more time to file a rejoinder affidavit.

List immediately after expiry of the aforesaid period.

Interim order already granted shall continue to operate till the next date of listing.

Order Date :- 18.4.2014

Priyanka

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