Dinesh Kumar Pandey vs State Of U.P. Thru Secy. Deptt Of ...
2017 Latest Caselaw 7908 ALL

Citation : 2017 Latest Caselaw 7908 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Dinesh Kumar Pandey vs State Of U.P. Thru Secy. Deptt Of ... on 12 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 2269 of 2012
 

 
Petitioner :- Dinesh Kumar Pandey
 
Respondent :- State Of U.P. Thru Secy. Deptt Of Urban Planning Devp. @ Ors
 
Counsel for Petitioner :- Vivek Raj Singh,D.C.Mukharji,Sarvesh Kr. Dubey
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra,Illigible,Mukund Tewari
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Learned counsel for L.D.A. prays for 24 hours time to file supplementary counter affidavit and counter affidavit to the amended portion of the writ petition.

Learned counsel prays for a week's time to file supplementary rejoinder affidavit.

Time, as prayed, are granted.

List thereafter.

Order Date :- 12.12.2017

psd

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