Shiv Sagar vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 29 ALL

Citation : 2014 Latest Caselaw 29 ALL
Judgement Date : 20 March, 2014

Allahabad High Court

Shiv Sagar vs State Of U.P. Thru Prin. Secy. ... on 20 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 511 of 2014
 

 
Petitioner :- Shiv Sagar
 
Respondent :- State Of U.P. Thru Prin. Secy. Panchayat Raj Deptt. & Others
 
Counsel for Petitioner :- Anil Kumar Singh
 
Counsel for Respondent :- C.S.C.,Aprajita Bansal,Katyayan Mishra,Pradeep Kumar Misra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by the learned Counsel for petitioner Sri Anil Kumar Singh that no counter affidavit has been filed by the private respondent.

Four weeks' further time is granted to the private opposite party for filing counter affidavit.

List thereafter.

As the learned counsel for private respondent is not present, the learned counsel for petitioner shall inform, in writing, to the learned counsel for private respondent, about the orders passed by this Court.

Order Date :- 20.3.2014

Vijay

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