Citation : 2015 Latest Caselaw 3847 ALL
Judgement Date : 3 November, 2015
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- SERVICE SINGLE No. - 5149 of 2014 Petitioner :- Krishna Prasad Shukla Respondent :- District Judge Gonda The District & Sessions Court Gonda & O Counsel for Petitioner :- Pt. S.Chandra,Saurabh Shukla Counsel for Respondent :- Upendra Nath Mishra,Gaurav Mehrotra Hon'ble Dr. Devendra Kumar Arora,J.
(C.M.Application No. 114650 of 2015)
This is an application for disposal of Application for Stay/Interim Relief filed by the petitioner.
It has been informed that despite repeated time having been granted but no counter affidavit has been filed.
Learned Counsel for the opposite party prays for and is granted four weeks' time to file Counter Affidavit, Rejoinder Affidavit may be filed within two weeks' thereafter.
List thereafter.
Application stands disposed of.
Order Date :- 3.11.2015
Arvind
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