Tashrif vs State Of U.P. And 2 Others
2016 Latest Caselaw 2243 ALL

Citation : 2016 Latest Caselaw 2243 ALL
Judgement Date : 4 May, 2016

Allahabad High Court

Tashrif vs State Of U.P. And 2 Others on 4 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 13513 of 2016
 

 
Petitioner :- Tashrif
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pankaj Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

In compliance of the order of this Court dated 29.03.2016, a personal affidavit has been filed by Principal Chief Conservator of Forest, Lucknow, which is taken on record.

Learned counsel for the petitioner seeks forty eight hours to file reply to the affidavit.

An application supported by an affidavit has also been filed by the learned counsel for the petitioner.

Learned Standing Counsel prays two weeks time to file reply to it.

Put up this case on 18.05.2015, by that time, the respondent will file reply to the same.

Order Date :- 4.5.2016

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