Afsar Ali vs Nagar Palika Parishad Laharpur ...
2015 Latest Caselaw 3448 ALL

Citation : 2015 Latest Caselaw 3448 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Afsar Ali vs Nagar Palika Parishad Laharpur ... on 26 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2548 of 2001
 

 
Petitioner :- Afsar Ali
 
Respondent :- Nagar Palika Parishad Laharpur Sitapur
 
Counsel for Petitioner :- U.S.Sahai,Ziauddin Khan
 
Counsel for Respondent :- Mohd. Ali,Diwakar Srivastava,J.P.Mathur,Q H Raizvi,Rajesh Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 81671 of 2015)

This is an amendment application.

No reply to the amendment application has been filed by the opposite parties.

In the interest of justice, four weeks further time is granted to file reply.

As learned Counsel for the opposite parties is not present, learned Counsel for the petitioner will inform in writing to the learned counsel for the opposite parties about this order.

List after four weeks.

Order Date :- 26.10.2015

Arvind

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