Allahabad High Court
Mentha & Allied Products Ltd. vs State Of U.P. Thru. Secr. Agriculture ... on 30 July, 2010
Bench: Ashok Bhushan, Virendra Singh
Court No. - 2 Case :- WRIT - C No. - 16900 of 2010 Petitioner :- Mentha & Allied Products Ltd. Respondent :- State Of U.P. Thru. Secr. Agriculture Marke. & F.A.T. & Ors. Petitioner Counsel :- K.M. Tripathi Respondent Counsel :- C.S.C.,B.D.Mandhyan,B.N.Mandhyan,Bharat Ji Agarwal,Nikhil Agarwal,Satish Mandhyan Hon'ble Ashok Bhushan,J.
Hon'ble Virendra Singh,J.
Sri B.D. Madhyan, learned Senior counsel appearing on behalf of the Mandi Samiti and learned Standing Counsel prays for and are allowed three weeks' time to file counter affidavit. One week thereafter is granted to file rejoinder affidavit.
List thereafter.
Interim order granted earlier shall continue till the next date of listing.
Order Date :- 30.7.2010 Shiraz