HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - A No. - 7170 of 2011 Petitioner :- Balram Singh Respondent :- State Of U.P. And Others Counsel for Petitioner :- Praveen Kumar,Pradeep Kumar Counsel for Respondent :- C. S. C.,Ajit Dubey,Durga Prasad Singh,R.B. Yadav,Y.S. Bohra Hon'ble Anjani Kumar Mishra,J.
In this writ petition on 14.2.2013 the respondents were granted three weeks and no more time to file counter affidavit.
When the case was taken up on 4.9.2013, the learned counsel appearing for the BSA, Agra, was not present.
Learned counsel for the petitioner was directed to intimate the order passed on the said date to Sri R.B. Yadav, learned counsel for the respondent. Today, when the case is taken up in the revised list, learned counsel for the petitioner has produced a copy of the order dated 4.9.2013 on which endorsement of receipt thereof has it been made by the Clerk of Sri R.B. Yadav, Advocate on 06.09.2013.
However, even today Sri R.B. Yadav is not present nor any counter affidavit is filed by him.
Under the circumstances, one last opportunity is granted to Sri R.B. Yadav to appear before the Court and make his submissions failing which the Court may be constrained to pass orders taking averments made in the writ petition to be correct.
List peremptorily on 10.10.2013.
Order Date :- 3.10.2013 Priyanka