Matloob Gaur vs Additional District Judge/Spl. ...
2014 Latest Caselaw 9003 ALL

Citation : 2014 Latest Caselaw 9003 ALL
Judgement Date : 21 November, 2014

Allahabad High Court

Matloob Gaur vs Additional District Judge/Spl. ... on 21 November, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 62593 of 2014
 
Petitioner :- Matloob Gaur
 
Respondent :- Additional District Judge/Spl. Judge (Sc/St Act) & 5 Others
 
Counsel for Petitioner :- Ayub Khan
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner.

By means of present writ petition, the petitioner had prayed for quashing the impugned order dated 12.11.2014 passed by the respondent no.1/Additional District Judge/Special Judge(SC/ST ACT), Meerut, by which the application moved by the petitioner under Order 7 Rule 11 of C.P.C., has been rejected.

Matter requires consideration.

Issue notice to respondent nos. 2 to 6. Steps may be taken within a week, returnable at an early date. The respondents are allowed three weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List this matter after four weeks.

Order Date :- 21.11.2014

VKG