Praveen Kumar Singh vs Ex. Enginer & Ors.
2012 Latest Caselaw 4725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 10150 of 1994
 

 
Petitioner :- Praveen Kumar Singh
 
Respondent :- Ex. Enginer & Ors.
 
Petitioner Counsel :- V.Singh
 
Respondent Counsel :- H.R.Mishra
 

 
Hon'ble Rajes Kumar,J.

On 19.3.1994 this Court has admitted the petition and issued notices. Learned counsel for the petitioner submitted that he has taken steps on 23.3.1994 to serve respondent no. 4. Notices on behalf of respondent nos. 1,2 and 3 have been accepted by the learned Standing Counsel.  There is no office report about the service of notice on respondent no. 4. Office is directed to give report about the service of notice on respondent no. 4.

Learned Standing Counsel submitted that counter affidavit has been filed on 5.7.1994. Learned counsel for the petitioner states that he has also filed rejoinder affidavit in July, 1994. Counter and rejoinder affidavits are not on record.

Office is directed to place both the affidavits on record.

List in the next cause list.

Order Date :- 3.10.2012

OP