HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- SERVICE SINGLE No. - 3781 of 2002 Petitioner :- Sri Ram Shukla Respondent :- Vice Chancellor Sampurnanand Sanskrit Vishwavidyalaya Counsel for Petitioner :- D.S.Yadav,M.K. Shukla,Vashu Deo Mishra Counsel for Respondent :- C.S.C.,S P Yadav,S.P.Singh Hon'ble Dr. Devendra Kumar Arora,J.
By means of the order dated 29.9.2015, the respondent nos. 1 & 2 were directed to appear before this Court in person on 27.10.2015 to explain as to why no counter affidavit has been filed till date. The order further provides that in case counter affidavit is filed by 23.10.2015 and cost of Rs. 5,000/- is also paid to petitioner, separately, they need not appear in person they need not appear in person. The copy of the order was also directed to made available to learned Standing Counsel for communication to concerned respondents and compliance.
The learned Standing Counsel informs that on receipt copy of the same was communicated to respondent Nos. 1 & 2 vide letter dated 6.10.2015. The respondent Nos. 1 & 2 are not present.
Taking serious view of the matter, issue bailable warrant against respondent nos. 1 & 2 returnable on 17.11.2015.
Order Date :- 27.10.2015 Arvind