M/S Kisan Sewa Sahakari Samiti ... vs Prescribed Authority And Anr.
2014 Latest Caselaw 9656 ALL

Citation : 2014 Latest Caselaw 9656 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

M/S Kisan Sewa Sahakari Samiti ... vs Prescribed Authority And Anr. on 8 December, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 53780 of 2014
 
Petitioner :- M/S Kisan Sewa Sahakari Samiti Ltd.
 
Respondent :- Prescribed Authority And Anr.
 
Counsel for Petitioner :- K.M. Misra
 
Counsel for Respondent :- C.S.C.,Deepak Rana
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned Standing Counsel prays for and is granted three weeks further time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List immediately thereafter.

Interim order, if any, is extended till the next date of listing.

Order Date :- 8.12.2014

VKG

Download the LatestLaws.com Mobile App