M/S Ravisa Stone Product vs State Of U.P. And 2 Others
2017 Latest Caselaw 6347 ALL

Citation : 2017 Latest Caselaw 6347 ALL
Judgement Date : 6 November, 2017

Allahabad High Court

M/S Ravisa Stone Product vs State Of U.P. And 2 Others on 6 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 45926 of 2017
 

 
Petitioner :- M/S Ravisa Stone Product
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ratnesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Learned counsel for the petitioner states that he has complied with the order dated 4.10.2017 passed by this Court requiring him to deposit half of the amount under recovery. He may file an affidavit of compliance within a week.

Learned counsel for the respondents prays for and is allowed three weeks' time to file a counter affidavit.

List this matter on 28.11.2017.

Interim order, if any, to continue till then.

Order Date :- 6.11.2017

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