Manendra Nath Rai vs Returning Officer 173 Lucknow ...
2015 Latest Caselaw 3842 ALL

Citation : 2015 Latest Caselaw 3842 ALL
Judgement Date : 3 November, 2015

Allahabad High Court

Manendra Nath Rai vs Returning Officer 173 Lucknow ... on 3 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- ELECTION PETITION No. - 7 of 2014
 

 
Petitioner :- Manendra Nath Rai
 
Respondent :- Returning Officer 173 Lucknow Purvi Vidhan Sabha And Anr.
 
Counsel for Petitioner :- M.N.Rai (In Person)
 
Counsel for Respondent :- Prashant Singh Atal,Manish Mathur,Prashant Singh Atal
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Manish Mathur, learned Counsel for the opposite party no. 1 submits that in the fitness of thing, he may be permitted to file Written Statement as well as relevant document placing on record so that the matter can be effectively opposed.

Appreciating the request of Sri Manish Mathur, learned Counsel for the opposite party no.1, three weeks' time is granted for filing Written Statement.

List this case on 2.12.2015.

Order Date :- 3.11.2015

Arvind

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