Allahabad High Court
Prachiti Agrawal vs State Of U.P. And Others on 20 January, 2011
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 3489 of 2011 Petitioner :- Prachiti Agrawal Respondent :- State Of U.P. And Others Petitioner Counsel :- S. Shekhar 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 :- 20.1.2011 OP