Maina Devi & Another vs Dy. Director Of Consolidation, ...
2014 Latest Caselaw 1416 ALL

Citation : 2014 Latest Caselaw 1416 ALL
Judgement Date : 1 May, 2014

Allahabad High Court

Maina Devi & Another vs Dy. Director Of Consolidation, ... on 1 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 10968 of 2011
 

 
Petitioner :- Maina Devi & Another
 
Respondent :- Dy. Director Of Consolidation, Varanasi Camp & Others
 
Counsel for Petitioner :- S.K. Pandey
 
Counsel for Respondent :- C.S.C.,A.K. Singh,S.P. Srivastava,Satyendra Kumar Singh,Suresh Chandra Verma
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the petitioner prays for and is granted three weeks and no more time to file a rejoinder affidavit.

List thereafter.

Learned counsel for the petitioner also seeks three weeks time for filing a rejoinder affidavit to a supplementary counter affidavit which has been received by the counsel for the petitioner on 18.2.2014.

Order Date :- 1.5.2014

Priyanka

Download the LatestLaws.com Mobile App