Sippu vs State Of U.P. Thru Prin. Secy. Food ...
2014 Latest Caselaw 42 ALL

Citation : 2014 Latest Caselaw 42 ALL
Judgement Date : 21 March, 2014

Allahabad High Court

Sippu vs State Of U.P. Thru Prin. Secy. Food ... on 21 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1709 of 2014
 

 
Petitioner :- Sippu
 
Respondent :- State Of U.P. Thru Prin. Secy. Food & Civil Supplies & Ors
 
Counsel for Petitioner :- Kamal Kant Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party nos. 1 to 3 has been accepted by learned Chief Standing Counsel.

Issue notice to opposite party no.4, dasti as well, returnable at an early date.

Learned standing counsel prays for and is granted four weeks time for filing counter affidavit. Two week's time thereafter is allowed to the petitioner for filing rejoinder affidavit.

List thereafter.

Order Date :- 21.3.2014

Vijay

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