Akash Chaurasiya And Another vs State Of U.P. And 3 Others
2018 Latest Caselaw 2634 ALL

Citation : 2018 Latest Caselaw 2634 ALL
Judgement Date : 17 September, 2018

Allahabad High Court

Akash Chaurasiya And Another vs State Of U.P. And 3 Others on 17 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 55068 of 2015
 

 
Petitioner :- Akash Chaurasiya And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Gyan Prakash Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Learned counsel for the petitioner states that State has not filed counter affidavit. This Court on 24.9.2015 has directed them to file marriage certificate which is filed today.

I had not asked any counter affidavit from the State in such matter. However learned counsel for the petitioner insists that the State shall file counter affidavit and the petitioner shall also file their rejoinder affidavit on or before 24th September, 2018 showing whether from 2015 till date the petitioners are having any grievance and for petition are still being kept pending.

Petitioners shall remain present on 24.9.2018.

List on 24.9.2018.

Order Date :- 17.9.2018

Mukesh