Shyam Sunder & 2 Ors. vs District Judge Bahraich & Ors.
2014 Latest Caselaw 380 ALL

Citation : 2014 Latest Caselaw 380 ALL
Judgement Date : 31 March, 2014

Allahabad High Court

Shyam Sunder & 2 Ors. vs District Judge Bahraich & Ors. on 31 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 3847 of 2012
 

 
Petitioner :- Shyam Sunder & 2 Ors.
 
Respondent :- District Judge Bahraich & Ors.
 
Counsel for Petitioner :- Ashutosh Bajpai
 
Counsel for Respondent :- Manish Kumar,Raj Priya Srivastava,Sanjay Kr. Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by the learned counsel for petitioner that no counter affidavit has been filed by the opposite parties,

In the interest of justice, four weeks' time is granted to the counsel for private opposite party for filing counter affidavit.

As the counsel for private opposite party is not present, the learned counsel for petitioner shall inform in writing, to the learned counsel appearing for private opposite party, about the order passed by this Court.

List thereafter.

Interim order, granted earlier, shall continue to till the next date of listing.

Order Date :- 31.3.2014

Vijay

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Shyam Sunder & 2 Ors. vs District Judge Bahraich & Ors.
2014 Latest Caselaw 380 ALL

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Shyam Sunder & 2 Ors. vs District Judge Bahraich & Ors.2014 Latest Caselaw 380 ALL

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Shyam Sunder & 2 Ors. vs District Judge Bahraich & Ors.
2014 Latest Caselaw 380 ALL