Krishna Kumar Tiwari vs State Of U.P. Thru Secy. And Others
2015 Latest Caselaw 1400 ALL

Citation : 2015 Latest Caselaw 1400 ALL
Judgement Date : 22 July, 2015

Allahabad High Court

Krishna Kumar Tiwari vs State Of U.P. Thru Secy. And Others on 22 July, 2015

Bench: Rajes Kumar, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 68729 of 2011
 

 
Petitioner :- Krishna Kumar Tiwari
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Raj Karan Yadav,Veerendra K. Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shamsher Bahadur Singh,J.

Despite the time being granted, learned Standing Counsel has not filed counter affidavit. Four years have been passed.

Learned Standing Counsel prays for and is granted four weeks and no more to file counter affidavit.

List in week commencing 24.8.2015.

Order Date :- 22.7.2015

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