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M/S Sai Trading Company Gonda Thru ... vs State Of U.P. Thru Secy. ...
2014 Latest Caselaw 213 ALL

Citation : 2014 Latest Caselaw 213 ALL
Judgement Date : 26 March, 2014

Allahabad High Court
M/S Sai Trading Company Gonda Thru ... vs State Of U.P. Thru Secy. ... on 26 March, 2014
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 566 of 2014
 

 
Petitioner :- M/S Sai Trading Company Gonda Thru Partner Archana Agarwal
 
Respondent :- State Of U.P. Thru Secy. Agriculture Deptt. Civil Sectt. &Or
 
Counsel for Petitioner :- Vashu Deo Mishra
 
Counsel for Respondent :- C.S.C.,Rajiv Singh Chauhan
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 29904 of 2014)

This is an application for dismissal of the writ petition, supported with counter affidavit.

Counter affidavit be placed on record.

This application will be decided at the time of final hearing of the writ petition.

Four weeks' time is granted to the petitioner for filing rejoinder affidavit.

List thereafter.

Application is disposed of accordingly. 

Order Date :- 26.3.2014

Vijay

 

 

 
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