Allahabad High Court
Jai Ram Yadav vs State Of U.P.Thr.Prin.Secy.Food & ... on 11 March, 2014
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- MISC. SINGLE No. - 1510 of 2014 Petitioner :- Jai Ram Yadav Respondent :- State Of U.P.Thr.Prin.Secy.Food & Civil Supplies & Others Counsel for Petitioner :- Satya Prakash Pandey Counsel for Respondent :- C.S.C.,Azad Khan,Gayasuddeen Hon'ble Dr. Devendra Kumar Arora,J.
Learned standing counsel prays for and is granted four weeks time for filing counter affidavit. Petitioner, may file rejoinder affidavit, if any, within a period of two weeks' thereafter.
List after expiry of the aforesaid period.
In the meantime, no third party right will be created.
Order Date :- 11.3.2014 Vijay