Indrapal Singh Pundir vs Cane Commissioner U.P. And 5 ...
2016 Latest Caselaw 6368 ALL

Citation : 2016 Latest Caselaw 6368 ALL
Judgement Date : 3 October, 2016

Allahabad High Court

Indrapal Singh Pundir vs Cane Commissioner U.P. And 5 ... on 3 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 4651 of 2016
 

 
Petitioner :- Indrapal Singh Pundir
 
Respondent :- Cane Commissioner U.P. And 5 Others
 
Counsel for Petitioner :- Gopal Narain Srivastava,G. Narain,S. Narain
 
Counsel for Respondent :- C.S.C.,Ravindra Singh
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the learned counsel for the respondent that the petitioner has made some fresh averment in the rejoinder affidavit, hence, he needs time to seek instruction or file a supplementary counter affidavit.

Prayer is allowed.

List this case int he week commencing 24.10.2016.

Order Date :- 3.10.2016

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