Narayan Singh Sharma vs State Of U.P. And 4 Ors.
2019 Latest Caselaw 1498 ALL

Citation : 2019 Latest Caselaw 1498 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Narayan Singh Sharma vs State Of U.P. And 4 Ors. on 25 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 19382 of 2017
 

 
Petitioner :- Narayan Singh Sharma
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Ravi Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

Vide order dated 12.7.2017, learned Standing Counsel was granted time to file counter affidavit but till date no counter affidavit has been filed.

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, thereafter.

List on 29.4.2019.

Order Date :- 25.3.2019

Pramod Tripathi

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