Prem Chand Gupta vs State Of U.P. And 3 Others
2016 Latest Caselaw 2324 ALL

Citation : 2016 Latest Caselaw 2324 ALL
Judgement Date : 6 May, 2016

Allahabad High Court

Prem Chand Gupta vs State Of U.P. And 3 Others on 6 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 20636 of 2016
 

 
Petitioner :- Prem Chand Gupta
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Hari Pratap Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel is granted two months time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this case on 17.08.2016.

It is made clear that if the counter affidavit is not filed on the next date fixed, the application for interim order shall be considered. It is also made clear that in case the writ petition is allowed, the respondents shall pay back the entire amount recovered from the petitioner with interest.

Order Date :- 6.5.2016

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