Nagendra Kumar vs State Of U.P. Thro. Sec. To Govt. ...

Citation : 2015 Latest Caselaw 4096 ALL
Judgement Date : 17 November, 2015

Allahabad High Court
Nagendra Kumar vs State Of U.P. Thro. Sec. To Govt. ... on 17 November, 2015
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4939 of 2006
 

 
Petitioner :- Nagendra Kumar
 
Respondent :- State Of U.P. Thro. Sec. To Govt. Energy, Pratapgarh & Ors
 
Counsel for Petitioner :- Ghanshyam Yadav,Anuroodh Srivastava
 
Counsel for Respondent :- S. Dixit,Amit Kumar Singh Bhadauri,Gaurav Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Sanjay Agarwal, Chairman, U.P. Power Corporation, Lucknow appeared in compliance of the order dated 16.11.2015 and assured the Court that every possible steps are being taken to expedite the functioning of the legal department of the Corporation and in future it will be ensured that the Counter Affidavit on behalf of Corporation are filed well in time.

Appreciating the statement of the Chairman, U.P. Power Corporation, Lucknow, this Court exempt the personal appearance for future date.

It has been informed by Sri Amit Kumar Bhadauria, learned Counsel for the opposite party that the Counter Affidavit has already been filed on 2.11.2015.

Learned Counsel for the petitioner prays for and is granted two weeks' time for filing Rejoinder Affidavit.

List this case on 14.12.2015 for hearing.

Order Date :- 17.11.2015 Arvind