Chandra Mani Rai (Head Constable) vs State Of U.P. & Others
2014 Latest Caselaw 8333 ALL

Citation : 2014 Latest Caselaw 8333 ALL
Judgement Date : 12 November, 2014

Allahabad High Court

Chandra Mani Rai (Head Constable) vs State Of U.P. & Others on 12 November, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 3965 of 2009
 

 
Petitioner :- Chandra Mani Rai (Head Constable)
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- K.S. Rathor
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

On 16.10.2014 learned Standing Counsel was granted time to file supplementary counter affidavit to the supplementary affidavit filed by the petitioner but till date no such affidavit has been filed.

Learned Standing Counsel prays for and is allowed one month and no more time to file supplementary counter affidavit to the supplementary affidavit.

List thereafter.

Order Date :- 12.11.2014

SKM

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