Banna Lal vs State Of U.P. And 3 Others
2019 Latest Caselaw 1482 ALL

Citation : 2019 Latest Caselaw 1482 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Banna Lal vs State Of U.P. And 3 Others on 25 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 27328 of 2018
 

 
Petitioner :- Banna Lal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Lal Babu Lal,Manish Singh,Sushma Singh
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Vide order dated 21.12.2018 and 25.2.2019, learned counsel for the respondents was granted time to file counter affidavit but till date no counter affidavit has been filed.

In the circumstances, three weeks and no more time is granted to learned counsel for the respondents to file counter affidavit. Rejoinder affidavit may be filed within a week, thereafter.

List on 29.4.2019.

Order Date :- 25.3.2019

Pramod Tripathi

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