Beni Singh Thanel vs U.P. State Power Corpn. Thru' Its ...
2012 Latest Caselaw 3149 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 41457 of 2001
 

 
Petitioner :- Beni Singh Thanel
 
Respondent :- U.P. State Power Corpn. Thru' Its Chairman Lko. & Others
 
Petitioner Counsel :- Chandra Prakash,H.P.Mishra,M.L.Jain
 
Respondent Counsel :- S.C.,A.K.Mehrotra,H.P.Mishra,M.L.Jain
 

 
Hon'ble Rajes Kumar,J.

On 5.1.2012, the Court has directed the office to list the matter peremptorily. On 12.1.2012 adjournment has been sought. On 29.2.2012 on the request of Sri A.K. Mehrotra, Advocate the case has been passed over and directed to be listed peremptorily. On 26.3.2012 on the request of Sri A.K. Mehrotra, two weeks and no more is allowed to file counter affidavit. On 10.4.2012 on a mention being made by Sri A.K. Mehrotra to reconstruct the record, two weeks time is allowed to file counter affidavit. On 25.4.2012 again two weeks time has been allowed to file counter affidavit. Till today, counter affidavit has not been filed. An application has been moved for seeking further time for filing the counter affidavit on the ground that the record is not traceable.

In view of the above, a month's time is allowed to file counter affidavit on the cost of Rs.2500/- which the respondent may pay to the petitioner within two weeks.

List in the week commencing 21.8.2012.

Order Date :- 23.7.2012

OP