Matru vs The State Of U.P. Thru. Secy. ...
2017 Latest Caselaw 8183 ALL

Citation : 2017 Latest Caselaw 8183 ALL
Judgement Date : 20 December, 2017

Allahabad High Court

Matru vs The State Of U.P. Thru. Secy. ... on 20 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 8703 of 2014
 

 
Petitioner :- Matru
 
Respondent :- The State Of U.P. Thru. Secy. Revenue Deptt.Of Urban & 3 Ors
 
Counsel for Petitioner :- Pradeep Kumar Singh,Kamal Kant Singh,Radha Krishna Yadav,Ravindra Nath Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Despite the order dated 30.11.2017 granting two weeks and no more time to file the counter affidavit to the learned Standing Counsel, the counter affidavit has not been filed.

Learned Standing Counsel prays for two weeks further time to file the counter affidavit.

In the interest of justice, two weeks and no more further time is granted to file counter affidavit. However, it is made clear that if the counter affidavit is not filed within the said period, heavy cost may be imposed on him.

List in week commencing 15.01.2018.

Order Date :- 20.12.2017

psd