Ashok Kumar Kashyap vs City Magistrate/Rent Control And ...
2019 Latest Caselaw 1560 ALL

Citation : 2019 Latest Caselaw 1560 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Ashok Kumar Kashyap vs City Magistrate/Rent Control And ... on 25 March, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 43930 of 2016
 

 
Petitioner :- Ashok Kumar Kashyap
 
Respondent :- City Magistrate/Rent Control And Eviction Offi. And 5 Ors.
 
Counsel for Petitioner :- Nawal Kishor Mishra
 
Counsel for Respondent :- C.S.C.,Saurabh Srivastava
 

 
Hon'ble Manoj Kumar Gupta,J.

An affidavit of service has been filed.

Counsel for the petitioner has filed counter affidavit to the impleadment application, which is taken on record.

Counsel for the applicant seeks time to file rejoinder affidavit.

List after two weeks.

(Manoj Kumar Gupta, J.)

Order Date :- 25.3.2019

skv

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