H.C. P 47 SUKHENDRA SINGH Vs. STATE OF U.P. AND 3 ORS.
LAWS(ALL)-2020-2-146
HIGH COURT OF ALLAHABAD
Decided on February 13,2020

H.C. P 47 Sukhendra Singh Appellant
VERSUS
State Of U.P. And 3 Ors. Respondents

JUDGEMENT

Irshad Ali,J. - (1.) Sri Nisheeth Yadav, learned counsel for the petitioner and Sri Purushotam Maurya, learned Standing Counsel appearing for the State-respondents.
(2.) Vide order dated 20.01.2020, learned Standing Counsel was granted three weeks and no more time to file counter affidavit. In spite of the stop order granted to learned Standing Counsel, no counter-affidavit has been filed in the present writ petition.
(3.) Sri Maurya, learned Standing Counsel, placed letter dated 21.01.2020 sent to the respondents of the writ petition informing in regard to order passed by this Court. The letter placed by learned Standing Counsel is taken on record.;


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