Jagan Vishwakarma vs State Of U.P. Thru Secy. And Others
2015 Latest Caselaw 1777 ALL

Citation : 2015 Latest Caselaw 1777 ALL
Judgement Date : 12 August, 2015

Allahabad High Court

Jagan Vishwakarma vs State Of U.P. Thru Secy. And Others on 12 August, 2015

Bench: Rajes Kumar, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 64882 of 2012
 

 
Petitioner :- Jagan Vishwakarma
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Anay Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shamsher Bahadur Singh,J.

Learned counsel for the petitioner states that he has filed one supplementary affidavit on 14.5.2015, which is not on record. He submitted that along with supplementary affidavit, the reply received by R.T.I. has been filed in which the respondent has acknowledged the receipt of the renewal fee.

It is a matter of verification. Let learned Standing Counsel file counter affidavit within two weeks. Office is directed to place the supplementary affidavit on record.

List in week commencing 7.9.2015.

Order Date :- 12.8.2015

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