Inder Pal Singh vs Indian Telephonic Industries ...
2012 Latest Caselaw 3542 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 735 of 2010
 

 
Petitioner :- Inder Pal Singh
 
Respondent :- Indian Telephonic Industries Ltd. Thru' Its Chairman & M.D.
 
Petitioner Counsel :- Inder Pal Singh(In Person,(In Person),Neerja Raghuvanshi
 
Respondent Counsel :- S.C.,Gopal Mishra
 

 
Hon'ble V.K. Shukla,J.

On the matter being taken up, Sri Indra Pal Singh, who appears in person, informs the Court that Sri Gopal Mishra, Advocate has refused to accept the notice. It is also reflected that on 09.11.2010, this Court had accorded Sri Gopal Mishra time to file counter affidavit. It has been  informed at the Bar by Sri Indra Pal Singh that till date no counter affidavit has been filed.

In view of this last opportunity is given to him for filing counter affidavit within a period of three weeks and no more, as already directed by order dated 09.11.2010. Rejoinder affidavit may be filed within a week thereafter. Office is directed to serve a copy of this order on Sri Gopal Mishra, Advocate.

List this case on 14.09.2012, along with record of writ petition No.32732 of 2010 and writ petition No.32755 of 2010.

Order Date :- 16.8.2012

SRY