Onkar Prasad Upadhyaya And 9 ... vs State Of U.P. And 2 Others
2019 Latest Caselaw 57 ALL

Citation : 2019 Latest Caselaw 57 ALL
Judgement Date : 22 February, 2019

Allahabad High Court

Onkar Prasad Upadhyaya And 9 ... vs State Of U.P. And 2 Others on 22 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 29073 of 2017
 

 
Petitioner :- Onkar Prasad Upadhyaya And 9 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Raj Kumar Upadhyay
 
Counsel for Respondent :- C.S.C.,Nisheeth Yadav
 

 
Hon'ble Prakash Padia,J.

Vide order dated 11.8.2017 counter affidavit was called for but till date no counter affidavit has been filed by the respondents.

In the circumstances, three 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. Learned counsel for the petitioner is directed to inform Mr. Nisheeth Yadav, learned counsel for the respondents regarding this order in writing within three days.

Order Date :- 22.2.2019

Pramod Tripathi

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