Anil Singh vs Assistant Registrar, Firms, ...
2015 Latest Caselaw 484 ALL

Citation : 2015 Latest Caselaw 484 ALL
Judgement Date : 13 May, 2015

Allahabad High Court

Anil Singh vs Assistant Registrar, Firms, ... on 13 May, 2015

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - C No. - 64022 of 2014
 

 
Petitioner :- Anil Singh
 
Respondent :- Assistant Registrar, Firms, Societies & Chits And Another
 
Counsel for Petitioner :- Amit Saxena
 
Counsel for Respondent :- C.S.C.,Ayank Mishra
 
Hon'ble Mrs. Sunita Agarwal,J.

It is apparent from the record that counter affidavit was served upon the petitioner on 18.3.2015. The order sheet indicates that petitioner was granted thrice time to file rejoinder affidavit.Learned counsel for the respondent informs that till date rejoinder affidavit has not been filed.

As a last opportunity two weeks' and no more time is granted to the petitioner to file rejoinder affidavit,

List on 28.5.2015.

Interim order granted earlier shall continue till 28.5.2015.

Order Date :- 13.5.2015

Atul kr. sri.

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