Lalman Singh And 2 Others vs State Of U.P. And 4 Others
2019 Latest Caselaw 1499 ALL

Citation : 2019 Latest Caselaw 1499 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Lalman Singh And 2 Others vs State Of U.P. And 4 Others on 25 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 22311 of 2018
 

 
Petitioner :- Lalman Singh And 2 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Anoop Trivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

Vide orders dated 1.11.2018 and 14.2.2019, learned Standing Counsel 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 Standing Counsel 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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