Ram Krishan Singh vs Dy. Director Of Consolidation And ...
2016 Latest Caselaw 3878 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 61232 of 2013
 

 
Petitioner :- Ram Krishan Singh
 
Respondent :- Dy. Director Of Consolidation And 9 Others
 
Counsel for Petitioner :- Amir Khan
 
Counsel for Respondent :- C.S.C.,R.N. Singh,S.D. Yadav
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Civil Misc. Amendment Application No. 294458 of 2014

The amendment application is allowed.

Necessary amendment be incorporated within a week.

Order Date :- 5.7.2016

Rahul /-

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Case :- WRIT - B No. - 61232 of 2013

Petitioner :- Ram Krishan Singh

Respondent :- Dy. Director Of Consolidation And 9 Others

Counsel for Petitioner :- Amir Khan

Counsel for Respondent :- C.S.C.,R.N. Singh,S.D. Yadav

Hon'ble Ram Surat Ram (Maurya),J.

Sri Ramendra Asthana states that he has filed vakalatnma on behalf of respondents on 4th July, 2016, which is not on record.

Office may restore the vakalatnama on record and name of Sri Ramendra Asthana be also shown as counsel for the respondents.

As prayed, three weeks time is allowed for counter affidavit. One week thereafter is allowed for rejoinder affidavit.

List in week commencing 8.8.2016.

Interim order shall continue till the next date of listing.

Order Date :- 5.7.2016

Rahul /-