Sh. Anil Kumar Manglik vs U.P. Avas Evam Vikas Parishad
2016 Latest Caselaw 6400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 44825 of 2016
 

 
Petitioner :- Sh. Anil Kumar Manglik
 
Respondent :- U.P. Avas Evam Vikas Parishad
 
Counsel for Petitioner :- Adya Swaroop Pandey
 
Counsel for Respondent :- Madan Mohan Chaurasisa
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc.Amendment Application No.310588 of 2016.

 Heard.

Amendment application is allowed.

Learned counsel for the petitioner may carry out the necessary amendment within ten days.

Order Date :- 4.10.2016

AU

Case :- WRIT - A No. - 44825 of 2016

Petitioner :- Sh. Anil Kumar Manglik

Respondent :- U.P. Avas Evam Vikas Parishad

Counsel for Petitioner :- Adya Swaroop Pandey

Counsel for Respondent :- Madan Mohan Chaurasisa

Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Madan Mohan Chauasia, appears for respondent nos. 1 and 3. Learned Standing Counsel appears for respondent no. 2.

Counter affidavits be filed within six weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the said period.

Order Date :- 4.10.2016

AU