Citation : 2012 Latest Caselaw 157 ALL
Judgement Date : 11 April, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 20
Case :- SERVICE SINGLE No. - 1498 of 1993
Petitioner :- Shiv Prasad Yadav {N-State}
Respondent :- State Of U.P. And Others?
Petitioner Counsel :- R.S.Pande
Respondent Counsel :- C.S.C.
Hon'ble Devendra Kumar Arora,J.
This Court vide order dated 14.03.2012 granted three weeks further time, as a last opportunity, to file counter affidavit, but no counter affidavit has been filed till date.
Learned Standing Counsel prays that some more time may be granted for filing counter affidavit.
In the interest of justice, three weeks' further time is granted to the learned Standing Counsel for filing counter affidavit.
List this case on 07.05.2012.
In case, counter affidavit is not filed on or before the date fixed, the District Inspector of Schools, Faizabad will appear before this Court on the date fixed along with the record to assist the Court.
Order Date :- 11.4.2012
Suresh/
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