Manendra Nath Rai vs Returning Officer 173 Lucknow ...
2015 Latest Caselaw 2204 ALL

Citation : 2015 Latest Caselaw 2204 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Manendra Nath Rai vs Returning Officer 173 Lucknow ... on 8 September, 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.

Heard learned Counsel for the petitioner and Sri Prashant Singh Atal-Counsel for the opposite party no.2 whereas Counsel for the opposite party no.1 is not present.

Petitioner, who appears in person, has filed a rejoinder affidavit to the counter affidavit filed by opposite party no.2.

Sri Prashant Singh Atal states that as the duplicate of the rejoinder affidavit has been served today in the court, he may be granted some time to seek instructions in the matter.

Prayer is allowed.

List this case on 18.9.2015.

Order Date :- 8.9.2015

MH/-