Subhash Chandra Mishra vs State Of U.P. And Others
2019 Latest Caselaw 455 ALL

Citation : 2019 Latest Caselaw 455 ALL
Judgement Date : 5 March, 2019

Allahabad High Court

Subhash Chandra Mishra vs State Of U.P. And Others on 5 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 10769 of 2010
 

 
Petitioner :- Subhash Chandra Mishra
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Bhoopendra Nath Singh,Anil Kumar Pandey,Arvind Srivastava Iii,K. Ajit
 
Counsel for Respondent :- C.S.C.,K. Shahi,R.P. Shukla,R.P.Singh
 

 
Hon'ble Prakash Padia,J.

Vide order dated 9.1.2019 respondents were granted four weeks' time to file counter affidavit to the amended writ petition but till date no counter affidavit to the amended writ petition has been filed.

In the circumstances, three weeks further time is granted to learned counsel for the respondents to file counter affidavit to the amended writ petition. Rejoinder affidavit may be filed within a week, thereafter.

List immediately thereafter. Learned counsel for the petitioner is directed to inform learned counsel for the respondents regarding this order in writing within three days.

Order Date :- 5.3.2019

Pramod Tripathi