Allahabad High Court
Asfaq Ali vs State Of U.P. And Others on 29 January, 2010
Author: Abhinava Upadhya
Bench: Abhinava Upadhya
Court No. - 30 Case :- WRIT - C No. - 4343 of 2010 Petitioner :- Asfaq Ali Respondent :- State Of U.P. And Others Petitioner Counsel :- D.P. Singh Respondent Counsel :- C.S.C. Hon'ble Abhinava Upadhya,J.
Learned Standing Counsel prays for and is allowed a month's time to file the counter affidavit. The petitioner shall have one month thereafter to file the rejoinder affidavit.
List this case after expiry of the aforesaid period.
In the meantime, the recovery pursuant to the order passed under Section 47-A and 56(1-A) shall remain stayed provided the petitioner deposits 50% of the entire amount demanded in cash and for remaining furnishes security other than cash or bank guarantee to the satisfaction of the authority concerned, within a period of one month from today. Any amount already deposited towards the payment of the aforesaid demand shall be adjusted.
Order Date :- 29.1.2010 pks