Pradeep Kumar Srivastava And ... vs State Of U.P. And 2 Others
2016 Latest Caselaw 6239 ALL

Citation : 2016 Latest Caselaw 6239 ALL
Judgement Date : 28 September, 2016

Allahabad High Court

Pradeep Kumar Srivastava And ... vs State Of U.P. And 2 Others on 28 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 13118 of 2016
 

 
Petitioner :- Pradeep Kumar Srivastava And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Jai Prakash Singh,Vinod Kumar Singh
 
Counsel for Respondent :- C.S.C.,Vivek Verma
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

On 31.03.2016 six weeks time was granted to the learned counsel for the respondent to file counter affidavit. On 19.07.2016 again four weeks time was granted to file counter affidavit. No counter affidavit has been filed as yet.

In the interest of justice, six weeks and no more time is granted to the learned counsel for the respondent to file counter affidavit.

List after expiry of the said period.

In case the counter affidavit is not filed by the next date, the Court will view the matter seriously.

Order Date :- 28.9.2016

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Pradeep Kumar Srivastava And ... vs State Of U.P. And 2 Others
2016 Latest Caselaw 6239 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Pradeep Kumar Srivastava And ... vs State Of U.P. And 2 Others2016 Latest Caselaw 6239 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Pradeep Kumar Srivastava And ... vs State Of U.P. And 2 Others
2016 Latest Caselaw 6239 ALL