WPCRL/2181/2021
2021 Latest Caselaw 5429 UK

                      Office Notes,
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      30.12.2021                        WPCRL No.2181 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Shakti Singh, learned counsel for the petitioner and Mr. Siddharth Bisht, learned Brief Holder for the State.

The learned counsel for the petitioner relied upon a judgment of the Hon'ble Supreme Court in Sonu alias Subhas Kumar vs. State of Uttar Pradesh and another, 2021 SCC online SC 181 and an order dated 08.10.2021 of this Court, passed in C482 No.1255 of 2021.

The learned counsel for the State requested one more time to file counter affidavit.

Heard. Perused and gone through the record.

In the interest of justice, on the cost of Rs.600/-, one more opportunity is granted to file counter affidavit.

Post this case on 04.01.2022. The said cost shall be deposited with the High Court Bar Association Welfare Fund.

Meanwhile, counter affidavit may be filed. No further opportunity shall be granted.

(Alok Kumar Verma, J.) 30.12.2021

Neha