Allahabad High Court
Dharambeer Singh vs State Of U.P. Thru Sub Divisional ... on 8 January, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 21 Case :- WRIT - C No. - 16433 of 2009 Petitioner :- Dharambeer Singh Respondent :- State Of U.P. Thru Sub Divisional Magistrate And Another Petitioner Counsel :- Sumit Daga Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Sri Sumit Daga, Advocate, states that in the present case he has been served with a copyof the counter affidavit, to which he intends to file rejoinder affidavit and for this purposes he seeks three weks' time.
Request made is accepted. List after three weeks.
The counter affidavit alleged to have been filed on behalf of the State on 17.12.2009 in the Registry of the Court is not on record. Office is directed to trace and place the same on record.
Order Date :- 8.1.2010 SRY