Ajit Kumar Singh vs State Of U.P. & Others
2014 Latest Caselaw 7258 ALL

Citation : 2014 Latest Caselaw 7258 ALL
Judgement Date : 7 October, 2014

Allahabad High Court

Ajit Kumar Singh vs State Of U.P. & Others on 7 October, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 34677 of 2009
 

 
Petitioner :- Ajit Kumar Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Sharad Kumar Srivastava,V.K.Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By the earlier order dated 10.9.2014 the respondent was granted time to file counter affidavit to the supplementary affidavit dated 28.8.2011. In spite of the aforesaid, no counter affidavit has been filed as yet.

As a last opportunity three weeks' and no more time is granted to file counter affidavit to the supplementary affidavit so that writ petition could be decided on its merit.

Order Date :- 7.10.2014

SKS

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