Smt. Shahida Khatoon vs M.D.U.P.State Electricity Board ...
2013 Latest Caselaw 797 ALL

Citation : 2013 Latest Caselaw 797 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Smt. Shahida Khatoon vs M.D.U.P.State Electricity Board ... on 11 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 6701 of 2004
 

 
Petitioner :- Smt. Shahida Khatoon
 
Respondent :- M.D.U.P.State Electricity Board Lko.And 2 Ors.
 
Petitioner Counsel :- Abdul Mannan,A.S. Tewari,Mohd.Ehtesham Khan
 
Respondent Counsel :- Sandeep Dixit,Amit Singh Bhadauria
 

 
Hon'ble Pankaj Mithal,J.

Despite last opportunity given to the respondents to file counter affidavit, the same was not filed.

Shri Amit Singh Bhadauria, learned counsel for the respondent seeks an adjournment again for filing counter affidavit.

The husband of the petitioner had retired on 29.2.2000 and he has not been paid retiral dues.

In view of the aforesaid facts and circumstances, let notice be issued to respondent nos. 1, 2 to make payment of retiral dues to the petitioner within a period of four weeks or to file counter affidavit.

List after four weeks.

Order Date :- 11.4.2013

R.U.