Allahabad High Court
The C/M Vivekanand Gram Udyog ... vs State Of U.P. & Another on 25 March, 2015
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 12091 of 2015 Petitioner :- The C/M Vivekanand Gram Udyog Snatkottar Mahavidyalay & Anr. Respondent :- State Of U.P. & Another Counsel for Petitioner :- A.P. Tewari,Rajeev Kumar Saxena Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
This writ petition carries no averments that no rival claim is pending before the Assistant Registrar or that any proceedings under Section 25 are pending with respect to the election alleged to have been held in 2013.
Learned counsel for the respondent prays for and is granted one week's time to file a Counter Affidavit in this matter. The learned Standing Counsel shall have two weeks' to complete his instructions on this writ petition.
Let this matter be listed upon expiry of two weeks.
Order Date :- 25.3.2015 Arun K. Singh