Gulam Haidar vs State Of U.P. Thru ...
2017 Latest Caselaw 1716 ALL

Citation : 2017 Latest Caselaw 1716 ALL
Judgement Date : 14 June, 2017

Allahabad High Court

Gulam Haidar vs State Of U.P. Thru ... on 14 June, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 13534 of 2017
 

 
Petitioner :- Gulam Haidar
 
Respondent :- State Of U.P. Thru Prin.Secy.Revenue Deptt.Civil Sectt.& Ors
 
Counsel for Petitioner :- Anand Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Vakalatnama filed on behalf of respondent no. 4 today is taken on record.

Learned counsel for respondent prays for and is granted three weeks' time to file reply to the writ petition. One week thereafter to learned counsel for petitioner to file rejoinder affidavit.

List after the expiry of aforesaid period.

Order Date :- 14.6.2017

psd

(Vivek Chaudhary,J.)

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