Rakesh Kumar Pandey vs U.P. State Bridge Corpn. & Others
2012 Latest Caselaw 5562 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 29122 of 1995
 

 
Petitioner :- Rakesh Kumar Pandey
 
Respondent :- U.P. State Bridge Corpn. & Others
 
Petitioner Counsel :- Km. Suman Sirohi,A.K. Gupta,N.C. Rajvanshi
 
Respondent Counsel :- N.C. Rajvanshi,Manoj Kumar Rajvanshi,S.C.
 

 
Hon'ble Rajes Kumar,J.

Two rejoinder affidavits have been filed. One has been filed in reply to the counter affidavit and another has been filed in reply to the amendment application. Both may be placed on record. Sri Manik Mishra, Advocate, holding brief of Sri N.C. Rajvanshi, learned counsel for the respondent submitted that for the same cause the petitioner has filed another writ petition in the year 2010 before the Lucknow Bench of this Court concealing the fact of the filing and pendency of the present writ petition. However, he is not able to inform that what order has been passed in the writ petition filed in 2010 and whether it is pending or disposed of. Let him inform about the status of the writ petition filed in 2010 before the Lucknow Bench of this Court.

List on 22.11.2012.

Order Date :- 8.11.2012

OP