Mohammad Jan vs State Of U.P. Thru Secy. And 2 ...
2014 Latest Caselaw 8904 ALL

Citation : 2014 Latest Caselaw 8904 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Mohammad Jan vs State Of U.P. Thru Secy. And 2 ... on 20 November, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 58212 of 2013
 
Petitioner :- Mohammad Jan
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Neeraj Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Mr. R. S. Prasad, learned Additional Chief Standing Counsel states that counter affidavit is being filed in writ petition No. 45260 of 2013, which was filed by the petitioner, earlier.

Learned counsel for the petitioner submits that said writ petition was disposed of way back.

In view of the above, learned Standing Counsel prays for and is granted three weeks time to file counter affidavit in the matter, rejoinder affidavit, if any, may be filed within one weeks thereafter.

List thereafter.

Interim order, if any, is extended till the next date of listing.

Order Date :- 20.11.2014

VKG