A.K. Verma vs State Of U.P.
2013 Latest Caselaw 1067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3291 of 1996
 

 
Petitioner :- A.K. Verma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.K.Khare
 
Respondent Counsel :- Badri Prasad,C.S.C.,P.K.Sinha
 

 
Hon'ble Pankaj Mithal,J.

Court on 12.3.2013 had directed the office to trace out the counter affidavit and rejoinder affidavit and to place them on record.

In compliance with the above order the office has not submitted any report.

It has been noticed for the last two weeks that the office is not caring to look into the orders passed to do the needful.

This is a case of utmost carelessness on part of the office.

Office is directed to submit an explanation as to why care was not taken to comply with the order dated 12.3.2013 and to submit report accordingly.

The explanation be submitted by tomorrow ie. 18.4.2013.

Office to ensure compliance of the earlier order within a week.

List in the next cause list.

Order Date :- 17.4.2013

SKS