Sri Prakash Srivastava vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 6364 ALL

Citation : 2016 Latest Caselaw 6364 ALL
Judgement Date : 3 October, 2016

Allahabad High Court

Sri Prakash Srivastava vs State Of U.P. And 3 Ors. on 3 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 34696 of 2016
 

 
Petitioner :- Sri Prakash Srivastava
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Sushil Kumar Srivastava,Sanjay Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Six weeks and no more time is granted to file counter affidavit.

Since the matter relates to the retiral benefit, it is made clear that if the counter affidavit is not filed by the next date, the matter shall be finally disposed of on the basis of the material available on record.

List this case on 16.11.2016.

Order Date :- 3.10.2016

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