Ashok Kumar vs State Of U P And 2 Others
2019 Latest Caselaw 108 ALL

Citation : 2019 Latest Caselaw 108 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Ashok Kumar vs State Of U P And 2 Others on 25 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 8744 of 2018
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Kashi Naresh Mishra
 
Counsel for Respondent :- C.S.C.,Ashok Kumar
 

 
Hon'ble Prakash Padia,J.

Vide order dated 29.03.2018 respondents were granted time to file counter affidavit but till date no counter affidavit has been filed.

Learned counsel for the petitioner contended that the controversy involved in the present case is squarely covered by a judgement rendered by this Court in Writ A No.747 of 2018 decided on 13.2.2018.

Three weeks further time is granted to learned Standing Counsel to file counter affidavit. Rejoinder affidavit may be filed within a week.

List on 02.4.2019.

Order Date :- 25.2.2019

Pramod Tripathi

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