Ram Kesh vs State Of ...
2017 Latest Caselaw 8185 ALL

Citation : 2017 Latest Caselaw 8185 ALL
Judgement Date : 20 December, 2017

Allahabad High Court

Ram Kesh vs State Of ... 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. - 10137 of 2013
 

 
Petitioner :- Ram Kesh
 
Respondent :- State Of U.P.Thr.Prin.Secy.Housing Development Lucknow & Ors
 
Counsel for Petitioner :- Ravindra Nath Pandey
 
Counsel for Respondent :- C.S.C.,Ambika Prasad,Gaurav Mehrotra,N C Mehrotra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Ms. Archana Singh, holding brfief of Sri Ambika Prasad, learned counsel for opposite party submits that a copy of supplementary counter affidavit has been served on the learned counsel for petitioner and undertakes to file the same in Registry within 24 hours.

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

Time, as prayed, are granted.

List in the month of January, 2018.

Order Date :- 20.12.2017

psd

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