PROMOTIONAL CLUB THRU KESHAV VERMA Vs. CHIEF EXECUTIVE OFFICER, NOIDA
LAWS(ALL)-2021-4-27
HIGH COURT OF ALLAHABAD
Decided on April 13,2021

Promotional Club Thru Keshav Verma Appellant
VERSUS
Chief Executive Officer, Noida Respondents

JUDGEMENT

Saral Srivastava, J. - (1.) Order on Civil Misc. Review Application No.19 of 2020. Heard Sri Manish Goyal, learned Senior Counsel assisted by Sri Shivam Yadav and Sri Kaushalendra Nath Singh, learned counsel for the NOIDA and Sri Kshitij Shailendra, learned counsel for the petitioner.
(2.) Learned counsel for the petitioner has filed counter affidavit to the review petition of NOIDA (respondent in writ petition). When learned counsel for the NOIDA was asked as to why no rejoinder affidavit has been filed to the counter affidavit, he submitted that since notices have not been issued and counter affidavit has not been invited, therefore, this is not the appropriate stage to file rejoinder affidavit.
(3.) Because of the submission raised by the learned counsel for the NOIDA, this Court has heard the review petition on admission stage ignoring counter affidavit.;


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