Allahabad High Court
Krishan Kumar Agrawal & Others vs State Of U.P. & Others on 10 January, 2011
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 818 of 2011 Petitioner :- Krishan Kumar Agrawal & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Krishna Kant Dwivedi Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List thereafter.
Till the next date of listing, the realization of penalty and interest shall remain stayed provided the petitioners deposit entire amount towards deficient stamp duty within 30 days. Any amount already deposited shall be given adjustment.
Order Date :- 10.1.2011 OP