Dhananjay Kumar Tripathi vs State Of U.P. And 4 Others
2019 Latest Caselaw 106 ALL

Citation : 2019 Latest Caselaw 106 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Dhananjay Kumar Tripathi vs State Of U.P. And 4 Others on 25 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 59127 of 2017
 

 
Petitioner :- Dhananjay Kumar Tripathi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shiva Nand Pandey
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

Vide order dated 12.12.2017 learned Standing Counsel was granted time to file counter affidavit but till date no counter affidavit has been filed.

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

List after expiry of aforesaid period.

Order Date :- 25.2.2019

Pramod Tripathi

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