Shiv Prasad vs State Of U.P. & 5 Others
2014 Latest Caselaw 7312 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 39070 of 2014
 

 
Petitioner :- Shiv Prasad
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Raj Kumar
 
Counsel for Respondent :- Govt. Advocate,Rakesh Kumar Pandey
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.G.A. appeared for respondent nos. 1 and 2. Shri Rakesh Pandey appeared for respondent nos. 3 to 6. 

The petitioner Shiv Prasad has not paid Rs.10,000/-  to Smt.Rinki (his wife) in compliance of the order dated 4.9.2014.

Learned counsel  for the petitioner prayed for time to comply the order dated 4.9.2014.

Two weeks time is granted for making payment of Rs.10,000/- to Smt.Rinki (his wife) in compliance of the order dated 4.9.2014 passed by this Court.

Learned counsel for the petitioner also prayed for time to file rejoinder affidavit.

Two weeks time is granted for filing rejoinder affidavit with condition that no further time shall be granted to file rejoinder affidavit.

If Rs.10,000/- is not paid by the petitioner to Smt.Rinki (his wife) in compliance of the order dated 4.9.2014 passed by this Court by the next date, the writ petition  shall stand dismissed automatically. 

List on 28.10.2014.

Order Date :- 8.10.2014

RU