Ganesh Shankar Tiwari vs State Of U.P. And 11 Others
2018 Latest Caselaw 245 ALL

Citation : 2018 Latest Caselaw 245 ALL
Judgement Date : 26 April, 2018

Allahabad High Court

Ganesh Shankar Tiwari vs State Of U.P. And 11 Others on 26 April, 2018

Bench: Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2774 of 2018
 

 
Petitioner :- Ganesh Shankar Tiwari
 
Respondent :- State Of U.P. And 11 Others
 
Counsel for Petitioner :- Sudhakar Shukla,Diwakar Shukla
 
Counsel for Respondent :- G.A.,Dharmendra Pratap Singh Chauhan
 

 
Hon'ble Karuna Nand Bajpayee,J.

Counsels for both sides are present along with learned A.G.A.

Counsel for respondent no.2 seeks time to file counter affidavit.

Counsel for respondent no.2 is granted three weeks' time to file counter affidavit. Learned A.G.A. may also file counter affidavit within same period. Rejoinder affidavit may be filed within two weeks thereafter.

List after expiry of aforesaid period before appropriate bench.

Order Date :- 26.4.2018

M. Kumar

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