Shankar Rai vs Union Of India And Others
2011 Latest Caselaw 5773 ALL

Citation : 2011 Latest Caselaw 5773 ALL
Judgement Date : 15 November, 2011

Allahabad High Court

Shankar Rai vs Union Of India And Others on 15 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 59045 of 2011
 

 
Petitioner :- Shankar Rai
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Asitabh Kumar
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rajes Kumar,J.

Vide order dated 13.10.2011, learned Standing Counsel was directed to produce the necessary documents to substantiate the case of the respondents that the petitioner was allotted 3013033289 Roll number.

Short counter affidavit has been filed without annexing any document to substantiate the claim. Sri R.C. Pandey, learned Standing Counsel for the Union of India, states that one more opportunity may be given to produce the necessary documents.

To provide a last opportunity, put up on 24.11.2011 as fresh. In case if no documents will be filed, the Court will proceed to pass an order in the absence of any document.

Order Date :- 15.11.2011