Allahabad High Court
Smt. Kalawati Devi vs Addl. Commissioner (Admn) Varanasi & ... on 25 January, 2011
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 4487 of 2011 Petitioner :- Smt. Kalawati Devi Respondent :- Addl. Commissioner (Admn) Varanasi & Others Petitioner Counsel :- M.K. Tripathi,P.N. Tripathi 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 demand shall remain stayed provided the petitioner deposits 50% of the demand towards deficient stamp duty within 30 days. Any amount already deposited shall be given adjustment.
Order Date :- 25.1.2011 OP