M/S Bilal Enterprises vs State Of U.P. And 4 Others
2014 Latest Caselaw 4323 ALL

Citation : 2014 Latest Caselaw 4323 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

M/S Bilal Enterprises vs State Of U.P. And 4 Others on 12 August, 2014

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 41781 of 2014
 

 
Petitioner :- M/S Bilal Enterprises
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- J.J. Munir
 
Counsel for Respondent :- C.S.C.,Satish Mandhyan
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Connect this petition with writ petition no. 36683 of 2014.

As prayed three days time is allowed to the learned counsel for the respondent to file counter affidavit.

Rejoinder affidavit may be filed within a week thereafter.

List thereafter.

Till the next date of listing the recovery proceedings pursuant to the impugned orders dated 6.11.2008 and 30.5.2014 shall remain stayed.

Order Date :- 12.8.2014

Atul kr. sri.

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