Hardwari Lal vs State Of U.P. Thru Secy. And Others
2014 Latest Caselaw 9196 ALL

Citation : 2014 Latest Caselaw 9196 ALL
Judgement Date : 26 November, 2014

Allahabad High Court

Hardwari Lal vs State Of U.P. Thru Secy. And Others on 26 November, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 35495 of 2012
 
Petitioner :- Hardwari Lal
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Ashok Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned Standing Counsel prays for and is granted three weeks and no more time to file reply of the supplementary affidavit filed by the petitioner. The petitioner will have one week thereafter to file supplementary rejoinder affidavit.

List this matter after four weeks.

Order Date :- 26.11.2014

VKG

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