C/M Sbi Sc/St Employees Welfare ... vs State Of U.P. And Others
2014 Latest Caselaw 479 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 5865 of 2013
 

 
Petitioner :- C/M Sbi Sc/St Employees Welfare Association
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Anil Kumar Tiwari,C.S.Garg,D.S.P.Singh,Qazi Vakil Ahmad
 
Counsel for Respondent :- C.S.C.,S.K. Rao,S.P. Singh
 

 
Hon'ble Pankaj Naqvi,J.

Learned Counsel for the petitioner states that against the order of learned Single Judge dated 17.9.2013, an appeal was preferred by the petitioner which was allowed on 24.10.2013 whereby the order dated 17.9.2013 was set aside and the matter was remanded back to learned Single Judge to decide the case expeditiously.

It is stated by the learned counsel for the petitioner that although consideration time has been elapsed but till today no counter affidavit has been filed on behalf of respondent.

Learned Standing Counsel prays for and is granted six weeks' to file counter affidavit. Rejoinder affidavit may be filed within a week thereafter.

List in the week commencing 26.5.2014

Order Date :- 2.4.2014

G.S