Suresh & Others vs Dy. Director Of Consolidation, ...
2014 Latest Caselaw 803 ALL

Citation : 2014 Latest Caselaw 803 ALL
Judgement Date : 10 April, 2014

Allahabad High Court

Suresh & Others vs Dy. Director Of Consolidation, ... on 10 April, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 59610 of 2010
 

 
Petitioner :- Suresh & Others
 
Respondent :- Dy. Director Of Consolidation, Saharanpur & Others
 
Counsel for Petitioner :- J.S. Tomar
 
Counsel for Respondent :- C.S.C.,D.D. Chauhan
 

 
Hon'ble Anjani Kumar Mishra,J.

Shri J.S. Tomar, learned counsel for the petitioner prays for and is granted three weeks time to file rejoinder affidavit.

It further transpires that another counter affidavit filed on behalf of respondent no. 2, is on record. However, copy thereof has not been served upon the counsel for the petitioner.

Learned counsel for the Gaon Sabha, Shri D.D. Chauhan is directed to supply copy of the said counter affidavit to Shri J.S. Tomar within three days.

Learned counsel for the petitioner, Shri J.S. Tomar will have three weeks thereafter to file rejoinder affidavit.

List immediately after expiry of the aforesaid period.

Order Date :- 10.4.2014

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Suresh & Others vs Dy. Director Of Consolidation, ...
2014 Latest Caselaw 803 ALL

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2014 Latest Caselaw 803 ALL