Dharmendra Singh vs State Of U.P. And 3 Others
2016 Latest Caselaw 2897 ALL

Citation : 2016 Latest Caselaw 2897 ALL
Judgement Date : 23 May, 2016

Allahabad High Court

Dharmendra Singh vs State Of U.P. And 3 Others on 23 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 21081 of 2016
 

 
Petitioner :- Dharmendra Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Satya Prakash Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has received the instruction.

In the instruction, it is stated that the papers could not be collected due to shortage of time.

Two weeks further time has been sought.

In view of the peculiar facts, six weeks and no more time is granted to file counter affidavit.

Put up this case on 12.07.2016 as supplementary fresh before appropriate bench.

It is made clear that in case on the next date personal affidavit of the DIG is not filed, the Court would be compelled to issue a non-bailable warrant.

Order Date :- 23.5.2016

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