Allahabad High Court
M/S Anod Pharma Private Limited Thru. ... vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 2 December, 2019
Author: Anil Kumar
Bench: Anil Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- MISC. BENCH No. - 5126 of 2017 Petitioner :- M/S Anod Pharma Private Limited Thru. Its Managing Director Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Medical & Health &Ors Counsel for Petitioner :- Sudeep Seth,Manish Chandra,Manoj Kumar,Sridhar Awasthi Counsel for Respondent :- C.S.C.,Shree Prakash Singh Hon'ble Anil Kumar,J.
Hon'ble Virendra Kumar-II,J.
Sri H.P. Srivastava, learned Additional Chief Standing Counsel has filed supplementary counter affidavit on behalf of opposite parties no. 1 and 2. The same is taken on record.
Learned counsel for the petitioner prays for and is granted one week's time to file rebuttal/ rejoinder affidavit.
List thereafter.
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(Virendra Kumar-II,J.) (Anil Kumar,J.) Order Date :- 2.12.2019 dk/