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Gram Panchayat Bastidei Amethi ... vs State Of U.P.Throu.Its ...
2016 Latest Caselaw 290 ALL

Citation : 2016 Latest Caselaw 290 ALL
Judgement Date : 10 March, 2016

Allahabad High Court
Gram Panchayat Bastidei Amethi ... vs State Of U.P.Throu.Its ... on 10 March, 2016
Bench: Ritu Raj Awasthi



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 1976 of 2013
 

 
Petitioner :- Gram Panchayat Bastidei Amethi Throu. Its Pradhan
 
Respondent :- State Of U.P.Throu.Its Prin.Secy.Panchayati Raj Deptt.& Ors.
 
Counsel for Petitioner :- R.N.Gupta,Vivek Tripathi
 
Counsel for Respondent :- C.S.C.,R.P.Singh,S.P.Singh
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned counsel for petitioner informs that no counter affidavit has been filed till date.

Let counter affidavit be filed by the opposite parties within three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Interim order, if any, shall continue till next date of listing.

Order Date :- 10.3.2016

Santosh/-

 

 

 
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