Satendra Singh And 4 Others vs State Of U.P. And 5 Others
2019 Latest Caselaw 36 ALL

Citation : 2019 Latest Caselaw 36 ALL
Judgement Date : 22 February, 2019

Allahabad High Court

Satendra Singh And 4 Others vs State Of U.P. And 5 Others on 22 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 14827 of 2018
 

 
Petitioner :- Satendra Singh And 4 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Nand Lal Pandey,Suyash Pandey
 
Counsel for Respondent :- C.S.C.,Bhola Nath Yadav
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioners contended that inspite of the order till date no counter affidavit has been filed by the respondents.

In the circumstances, four weeks further time is granted to learned counsel for the respondents to file counter affidavit. Rejoinder affidavit may be filed within a week.

List immediately thereafter.

Order Date :- 22.2.2019

Pramod Tripathi

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