Intasarul Haq Usmani vs State Of U.P. & Others
2014 Latest Caselaw 430 ALL

Citation : 2014 Latest Caselaw 430 ALL
Judgement Date : 2 April, 2014

Allahabad High Court

Intasarul Haq Usmani vs State Of U.P. & Others on 2 April, 2014

Bench: Rajes Kumar, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 42559 of 1997
 

 
Petitioner :- Intasarul Haq Usmani
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- K.A. Ansari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Ms. Suman Sirohi, learned Standing Counsel prays that two weeks further time be allowed to file counter affidavit. As a last opportunity, two weeks time is allowed to file counter affidavit.

List in week commencing 21.4.2014.

Learned counsel for the petitioner submitted that he has filed amended writ petition on 23rd October, 2013, the same is not on record. Office is directed to place the same on record.

Order Date :- 2.4.2014

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