Noor Mohammad vs Additional District Judge & ...
2014 Latest Caselaw 7923 ALL

Citation : 2014 Latest Caselaw 7923 ALL
Judgement Date : 30 October, 2014

Allahabad High Court

Noor Mohammad vs Additional District Judge & ... on 30 October, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 51635 of 2008
 

 
Petitioner :- Noor Mohammad
 
Respondent :- Additional District Judge & Others
 
Counsel for Petitioner :- Irshad Ali,S.T.Ali
 
Counsel for Respondent :- R.C. Maurya
 

 
Hon'ble Ran Vijai Singh,J.

Learned counsel for respondents is allowed three weeks time to file counter affidavit to the amendment application.

Since learned counsel for respondent is not present Sri S.T. Ali, learned counsel for petitioner undertakes to inform about this order to Sri R.C. Maurya, learned counsel for the respondents in writing within 48 hours.

Order Date :- 30.10.2014

M.A.A.

Download the LatestLaws.com Mobile App