Ajay Kumar Verma And Anr. vs District Registrar/A.C. F/R And 3 ...
2014 Latest Caselaw 9432 ALL

Citation : 2014 Latest Caselaw 9432 ALL
Judgement Date : 2 December, 2014

Allahabad High Court

Ajay Kumar Verma And Anr. vs District Registrar/A.C. F/R And 3 ... on 2 December, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 63065 of 2014
 
Petitioner :- Ajay Kumar Verma And Anr.
 
Respondent :- District Registrar/A.C. F/R And 3 Others
 
Counsel for Petitioner :- Rajiv Kumar Mishra,S.C. Varma
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Dubey
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Head learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 and 2 and Sri Manoj Kumar Dubey, learned counsel for respondent no.3.

Issue notice to respondent no.4. Steps may be taken within a week, returnable at an early date. The respondents are allowed four weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List this matter after five weeks.

Order Date :- 2.12.2014

VKG

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