Satya Prakash, S/O-Late Govind ... vs Chairman Cum Managing Director ...
2012 Latest Caselaw 3621 ALL

Citation : 2012 Latest Caselaw 3621 ALL
Judgement Date : 22 August, 2012

Allahabad High Court

Satya Prakash, S/O-Late Govind ... vs Chairman Cum Managing Director ... on 22 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 683 of 2010
 

 
Petitioner :- Satya Prakash, S/O-Late Govind Prasad Joshi,
 
Respondent :- Chairman Cum Managing Director U.P.Power Corp. Ltd. & Others
 
Petitioner Counsel :- Ashutosh Bajpai,Vikas Kr. Agarwal
 
Respondent Counsel :- U.N.Mishra
 

 
Hon'ble Ajai Lamba,J.

Even though last opportunity was given, not only counter affidavit has not been filed, but even counsel for the respondents has not appeared.

Costs amounting to Rs.5000/-(Five thousand only) is imposed on the respondents, payable to the petitioner.

List on 17.9.2012.

Counter affidavit be filed positively by 06.9.2012.

Rejoinder affidavit, if any, be filed by 14.9.2012.

Let a copy of this order be conveyed to the Chairman, U.P. Power Corporation Ltd., respondent no.1, through Sri Rahul Shukla, learned Standing Counsel.

Order Date :- 22.8.2012

A.Nigam