Citation : 2012 Latest Caselaw 6001 ALL
Judgement Date : 11 December, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 5527 of 1994 Petitioner :- Awadhesh Prasad Respondent :- D.E. Basic U.P. Shiksha Arth. Alld. & Ors. Petitioner Counsel :- Prabhakar Singh Respondent Counsel :- Sc Hon'ble Rajes Kumar,J.
Sri Virendra Kumar Yadav, learned Standing Counsel states that he has sent Fax message on 9.11.2012 to the Regional Deputy Director of Education for filing counter affidavit but has not received any information. On 5.11.2012 learned Standing Counsel was granted three weeks and no more to file counter affidavit.
In view of the above, one more opportunity is allowed to the learned Standing Counsel to file counter affidavit.
List on 8.1.2013. By that time, either the counter affidavit be filed or the Regional Deputy Director of Education shall appear in person.
Order Date :- 11.12.2012
OP
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