Allahabad High Court
Mohd.Iliyas And 3 Ors. vs State Of U.P.& Another on 19 January, 2010
Court No. - 19 Case :- U/S 482/378/407 No. - 3003 of 2008 Petitioner :- Mohd.Iliyas And 3 Ors. Respondent :- State Of U.P.& Another Petitioner Counsel :- Sanjai Srivastava Respondent Counsel :- Govt.Advocate Hon'ble S.C. Chaurasia,J.
Counter affidavit filed on behalf of State is taken on record. The learned counsel for the opposite parties nos.2 & 3 prays for and is granted one week further time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.
List immediately after the expiry of the aforesaid period. Interim order, if any, shall continue till the next date of listing. Order Date :- 19.1.2010 psd