Allahabad High Court
Smt. Tahira Khatoon vs State Of U.P. & Others on 19 January, 2011
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 2827 of 2011 Petitioner :- Smt. Tahira Khatoon Respondent :- State Of U.P. & Others Petitioner Counsel :- Ved Kant Mishra Respondent Counsel :- Govt. Advocate 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 :- 19.1.2011 OP