Dharam Pal Verma vs Ii Additional District Judge And ...
2019 Latest Caselaw 2453 ALL

Citation : 2019 Latest Caselaw 2453 ALL
Judgement Date : 3 April, 2019

Allahabad High Court

Dharam Pal Verma vs Ii Additional District Judge And ... on 3 April, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 51153 of 2009
 

 
Petitioner :- Dharam Pal Verma
 
Respondent :- Ii Additional District Judge And Others
 
Counsel for Petitioner :- Alok Kumar Yadav
 
Counsel for Respondent :- Deepak Singh,Pramod Kumar Srivastava
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for the petitioner states that a supplementary affidavit alongwith which the allotment order in compliance of order of this Court has been annexed, could not be served as counsel for the respondent is not present.

Accordingly, the matter is adjourned.

List in the next cause list.

In the meantime, supplementary affidavit shall be filed after serving its copy on counsel for the respondents.

(Manoj Kumar Gupta, J.)

Order Date :- 3.4.2019

skv

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