Smt. Chandrawati Devi & Others vs State Of U.P. & Others
2018 Latest Caselaw 4287 ALL

Citation : 2018 Latest Caselaw 4287 ALL
Judgement Date : 12 December, 2018

Allahabad High Court

Smt. Chandrawati Devi & Others vs State Of U.P. & Others on 12 December, 2018

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 57
 

 
Case :- WRIT - A No. - 53641 of 2002
 

 
Petitioner :- Smt. Chandrawati Devi & Others
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Ghanshyam Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

By order dated 17.12.2002 learned Standing Counsel was granted one month's time to file counter affidavit but till date no counter affidavit has been filed.

In the circumstances, six weeks and no more time is granted to the learned Standing Counsel to file counter affidavit. Rejoinder affidavit may be filed within two weeks, thereafter.

List immediately thereafter.

Order Date :- 12.12.2018

Pramod Tripathi

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