Danendra Pratap Bahadur Singh S/O ... vs C/M District Cooperative Bank ...
2013 Latest Caselaw 224 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 2735 of 2009
 

 
Petitioner :- Danendra Pratap Bahadur Singh S/O Thakur Prasad Verma
 
Respondent :- C/M District Cooperative Bank Limited Barabanki & Others
 
Petitioner Counsel :- Ajey S. Tewari,Durga Prasad Verma
 
Respondent Counsel :- Rakesh Kumar Nigam
 

 
Hon'ble Pankaj Mithal,J.

Counter affidavit filed on behalf of the respondent on 1.7.2009 is not traceable. The Court on 18.5.2012 directed the office to trace it out and to place it on record.

The office has not submitted any report in this connection. Learned counsel for the respondents has also not supplied the copy of the counter affidavit so that the record of the Court may be reconstituted. 

In view of the above, office is directed to trace out the counter affidavit and to place it on record and in case it is not possible to submit a clear report so that the record may be reconstituted.

Learned counsel for the respondent may supply a copy of the counter affidavit so filed by him earlier after getting an endorsement from the learned counsel for the petitioner that it is a true copy of the counter affidavit which was served upon him.

List after two weeks.

Order Date :- 3.4.2013

SKS