Rajiv Kumar vs State Of U.P. And 5 Others
2019 Latest Caselaw 115 ALL

Citation : 2019 Latest Caselaw 115 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Rajiv Kumar vs State Of U.P. And 5 Others on 25 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 18875 of 2018
 

 
Petitioner :- Rajiv Kumar
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Maithali Sharan Pipersenia,Devendra Kumar Upadhyay
 
Counsel for Respondent :- C.S.C.,Akhilesh Chandra Srivastava
 

 
Hon'ble Prakash Padia,J.

Inspite of the order passed earlier till date no counter affidavit has been filed.

In the circumstances, four weeks and no more time is granted to learned counsel for the respondents to file counter affidavit.

List immediately after expiry of aforesaid period.

Order Date :- 25.2.2019

Pramod Tripathi

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