Valister Singh vs State Of U.P. And 2 Others
2019 Latest Caselaw 1776 ALL

Citation : 2019 Latest Caselaw 1776 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Valister Singh vs State Of U.P. And 2 Others on 27 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 37950 of 2017
 

 
Petitioner :- Valister Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rahul Mehrotra
 
Counsel for Respondent :- C.S.C.,Sanjay Kumar Srivastava
 

 
Hon'ble Prakash Padia,J.

Inspite of the time granted to file counter affidavit till date no counter affidavit has been filed.

In the circumstances, three week 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 24.4.2019. Learned counsel for the petitioner is directed to inform regarding this order to learned counsel for the respondents within three days.

Order Date :- 27.3.2019

Pramod Tripathi

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