The Principal King Georg'S ... vs Surendra Kumar Pandey & Another
2013 Latest Caselaw 503 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5866 of 1996
 

 
Petitioner :- The Principal King Georg'S Medical College & Anoth
 
Respondent :- Surendra Kumar Pandey & Another
 
Petitioner Counsel :- Vikas Singh,I.B.Singh,Krishna Chandra
 
Respondent Counsel :- C.S.C.,G S Sikarwar,Suresh Chandra Misra
 

 
Hon'ble Pankaj Mithal,J.

In pursuance to the order dated 4.4.2013 office has submitted a report pointing out that on 8.10.1996 an application no. 18203 of 1996 was filed alongwith an affidavit and it is on record which is duly flagged but no counter affidavit as alleged was filed and is traceable.

Learned counsel for the respondent has placed before the court a copy of the application dated 10.10.1996 accompanied by a counter affidavit sworn on 8.101996 and he submits that the aforesaid counter affidavit alongwith an application was filed in Court. It is not on record.

Office is directed to make one last attempt to trace out the said application and the affidavit. However, in order to save time learned counsel for the respondent is permitted to supply a copy of the aforesaid application and the affidavit after getting it endorsed by the counsel for the petitioner that it is true copy of the same as was served upon him so that the said counter affidavit may reconstituted.

The Rejoinder affidavit to the above counter affidavit is also not on record. It was received by learned counsel for the respondent on 6.11.1996.

Office to trace out and to place it also on record and in case it is also not traceable, it may also be reconstituted as above.

The above exercise may be completed within three days.

List this petition on 16th April 2013.  

Order Date :- 8.4.2013

SKS