Shri Moinuddin Khan vs State Of U.P. & Others
2012 Latest Caselaw 3310 ALL

Citation : 2012 Latest Caselaw 3310 ALL
Judgement Date : 30 July, 2012

Allahabad High Court

Shri Moinuddin Khan vs State Of U.P. & Others on 30 July, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 1807 of 1995
 

 
Petitioner :- Shri Moinuddin Khan
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ashok Khare,P.N. Ojha,Rama Shankar Mishra,Siddharth Khare
 
Respondent Counsel :- .../C.S.C.,R.S.Mishra
 

 
Hon'ble Rajes Kumar,J.

The ordersheet reveals that on several occasions, the time has been granted to the learned Standing Counsel to file counter affidavit, but no counter affidavit has been filed.

Learned counsel for the petitioner states that the District Inspector of Schools, Basti is the responsible person to file counter affidavit.

As prayed four weeks and no morer is allowed to file counter affidavit.

List on 28.8.2012. In case if no counter affidavit will be filed the District Inspector of Schools, Basti shall appear in person.

Order Date :- 30.7.2012

Download the LatestLaws.com Mobile App