Vinay Chand vs State Of U.P. And Others
2019 Latest Caselaw 2402 ALL

Citation : 2019 Latest Caselaw 2402 ALL
Judgement Date : 3 April, 2019

Allahabad High Court

Vinay Chand vs State Of U.P. And Others on 3 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 41808 of 2010
 

 
Petitioner :- Vinay Chand
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Vinod Sinha,Mahesh Sharma,Utpal Chatterji,V.D.Dubey
 
Counsel for Respondent :- C. S. C.,Vivek Shandilya
 

 
Hon'ble Prakash Padia,J.

Amendment application as well as impleadment application filed by the petitioner was allowed on 4.9.2017. Learned counsel for the petitioner contended that till date no counter affidavit was filed by the learned Standing Counsel in response to the amended writ petition.

In the circumstances, four weeks further time is granted to learned counsel for the respondents to file counter affidavit to the amended writ petition. Rejoinder affidavit may be filed within two weeks' thereafter.

List on 15.5.2019.

Order Date :- 3.4.2019

Pramod Tripathi

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