Allahabad High Court
C/M Motilal Memorial Society vs State Of U.P Thru Principal ... on 11 August, 2010
Author: Narayan Shukla
Bench: Narayan Shukla
Court No. - 3 Case :- MISC. SINGLE No. - 4528 of 2010 Petitioner :- C/M Motilal Memorial Society Respondent :- State Of U.P Thru Principal Secy.,Firms,Socities And Chits, Petitioner Counsel :- Dr.L.P.Mishra,Sharad Pathak Respondent Counsel :- C.S.C,M.B.Singh Hon'ble Shri Narayan Shukla,J.
Mr. Mahendra Pratap Singh, learned Advocate put in appearance on behalf of opposite party 4 by filing Vakalatnama, the same is taken on record. He also authorises Mr. Anil Kumar Tiwari, learned Senior Advocate to appear and argue the case on his behalf and also seeks three days' time to fie counter affidavit. Time is allowed.
List on 16.8.2010 as fresh along with writ petitions No. 1902 (M/S) of 2008, 1336 (M/S) of 2008, 2353 (M/S) of 2010, 3299 (M/S) of 2007 and Review Petitions No. 161/2008(M/S), 166 of 2008 (MS) and 184 of 2008 (M/S). I hope that copy of the counter affidavit shall be served upon the learned counsel for the petitioners within reasonable time so that he may file reply of the counter affidavit by the next date.
Order Date :- 11.8.2010 GSY