Kailash Nath Saxena & Others vs State Of U.P. & Others
2017 Latest Caselaw 694 ALL

Citation : 2017 Latest Caselaw 694 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

Kailash Nath Saxena & Others vs State Of U.P. & Others on 15 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 7252 of 1996
 

 
Petitioner :- Kailash Nath Saxena & Others
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Saran Kumar,S.K. Gaur
 
Counsel for Respondent :- C.S.C.,S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Learned Standing Counsel seeks time to file reply to the amended writ petition. He submits that by inadvertence reply has only been given to paragraph 57 of the amended writ petition of which there was specific reference in the order dated 08.04.2016.

Learned Standing Counsel is granted two weeks time to file reply to the other paragraphs of the amended writ petition. The petitioners will have two weeks' thereafter to file rejoinder affidavit.

List in the second week of July 2017.

(Manoj Kumar Gupta,J.)

Order Date :- 15.5.2017

shailesh

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