Ved Prakash Misra vs State Of U.P. Thru Prin. Secy. Food ...
2017 Latest Caselaw 8123 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- MISC. SINGLE No. - 610 of 2013
 

 
Petitioner :- Ved Prakash Misra
 
Respondent :- State Of U.P. Thru Prin. Secy. Food & Civil Supply & Others
 
Counsel for Petitioner :- Ajeet Kumar Singh
 
Counsel for Respondent :- C.S.C.,R.N. Gupta,S.K. Awasthi,Satish Kr. Sharma
 

 
Hon'ble Rajnish Kumar,J.

List revised.

Learned counsel for petitioner submits that no counter affidavit has been filed by the opposite parties no. 4, 5 and 6.

As a last opportunity, three weeks and no more time is granted to the learned counsel for opposite parties no. 4, 5 and 6.

Sri Satish Kumar Sharma is present for opposite party no.5. Sri R. N.Gupta, learned counsel for opposite party no.4 and Sri S.K. Awasthi, learned counsel for opposite party no.6 are not present.

Accordingly, the learned counsel for petitioner is directed to communicate a copy of this order to the learned counsel for opposite parties no. 4 and 6 in writing forthwith.

Order Date :- 19.12.2017

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