Mahavir Singh Chhokar vs State Of U.P. & Others
2012 Latest Caselaw 448 ALL

Citation : 2012 Latest Caselaw 448 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Mahavir Singh Chhokar vs State Of U.P. & Others on 18 April, 2012

Bench: Vineet Saran, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 
Case :- WRIT - A No. - 7653 of 2012
 
Petitioner :- Mahavir Singh Chhokar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Smt. Manju R. Chauhan
 
Respondent Counsel :- C.S.C.
 
Hon'ble Vineet Saran,J.

Hon'ble Het Singh Yadav,J.

Inspite of time having been granted earlier by this Court, no counter affidavit has been filed. On 20.3.2012 further time was granted to file counter affidavit. Learned standing counsel has again prayed for time.

It is unfortunate that the State-respondents do not comply with the orders passed by this Court.

On the request made by learned standing counsel, list this case on 2.5.2012, on which date, if no counter affidavit is filed, the respondent no. 2, Director of Higher Education, U.P. Allahabad shall appear alongwith the record to assist the Court.

Order Date :- 18.4.2012

( Het Singh Yadav,J.) (Vineet Saran,J.)