Laxman Singh vs State Of U.P. And 4 Others
2019 Latest Caselaw 2567 ALL

Citation : 2019 Latest Caselaw 2567 ALL
Judgement Date : 5 April, 2019

Allahabad High Court

Laxman Singh vs State Of U.P. And 4 Others on 5 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 25816 of 2018
 

 
Petitioner :- Laxman Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Kumar Singh
 
Counsel for Respondent :- C.S.C.,Ras Bihari Pradhan
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner contended that inspite of the order passed by this Court till date no counter affidavit has been filed.

In the circumstances, one month further time is granted to learned counsel for the respondents to file counter affidavit.

List on 14.5.2019. Learned counsel for the petitioner is directed to inform learned counsel for the respondents regarding this order in writing within three days.

Order Date :- 5.4.2019

Pramod Tripathi

Download the LatestLaws.com Mobile App