Vijay Kumar Vishwakarma vs State Of U.P. And Others
2014 Latest Caselaw 5168 ALL

Citation : 2014 Latest Caselaw 5168 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Vijay Kumar Vishwakarma vs State Of U.P. And Others on 27 August, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 40683 of 2010
 

 
Petitioner :- Vijay Kumar Vishwakarma
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Rajendra Pratap Singh
 
Counsel for Respondent :- C. S. C.,P. K. Bhardwaj,P.S.Mishra
 

 
Hon'ble Mahesh Chandra Tripathi,J.

This court vide order dated 15.7.2010 had granted three weeks' time to file counter affidavit on behalf of respondent nos.1 to 3.

Learned counsel for the petitioner informs that till today no counter affidavit has been filed.

Learned standing counsel prays for and is granted three weeks' further time to file counter affidavit. One week's time thereafter is granted to the petitioner to file rejoinder affidavit.

List after four weeks.

Order Date :- 27.8.2014

SKS

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