Allahabad High Court
M/S Prabhu Nath Rai Eent Bhattha Udyog ... vs State Of U.P. Spl. Secy. Environment And ... on 6 January, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 21 Case :- WRIT - C No. - 27856 of 2009 Petitioner :- M/S Prabhu Nath Rai Eent Bhattha Udyog Limited Respondent :- State Of U.P. Spl. Secy. Environment And Others Petitioner Counsel :- R.D. Tiwari,M.D. Singh Shekhar Respondent Counsel :- C.S.C.,P.C. Shukla,Pankaj Rai,R.M. Saggi Hon'ble V.K. Shukla,J.
Learned Standing counsel as well as Sri P.C.Shukla, Advocate are accorded four weeks further time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.
List after six weeks.
Interim order passed on 27.05.2009 is extended till the next date of listing.
Learned counsel for the petitioner shall inform of this order in writing to Sri P.C.Shukla, Advocate.
Order Date :- 6.1.2010 Dhruv