Ram Pher vs Board Of Revenue U.P.Lucknow & ...
2015 Latest Caselaw 4028 ALL

Citation : 2015 Latest Caselaw 4028 ALL
Judgement Date : 16 November, 2015

Allahabad High Court

Ram Pher vs Board Of Revenue U.P.Lucknow & ... on 16 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 2458 of 1997
 

 
Petitioner :- Ram Pher
 
Respondent :- Board Of Revenue U.P.Lucknow & Others
 
Counsel for Petitioner :- S.K.Mehratora
 
Counsel for Respondent :- C.S.C.,Azad Khan,R.N.Gupta
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Vide order dated 11.9.2015, Gaon Sabha was allowed six weeks time to file counter affidavit. Today, again Sri Azad Khan, learned Counsel for the Gaon Sabha prays for a week's time to file counter affidavit.

To secure the ends of justice, a week's time is allowed subject to payment of Rs. 10,000/- as cost. The cost so deposited shall be remitted to the account of Oudh Bar Association for purchase of books.

List this case on 26.11.2015.

Order Date :- 16.11.2015

MH/-

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