Daya Ram vs U.P. State Road Transport ...
2014 Latest Caselaw 8165 ALL

Citation : 2014 Latest Caselaw 8165 ALL
Judgement Date : 10 November, 2014

Allahabad High Court

Daya Ram vs U.P. State Road Transport ... on 10 November, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 36970 of 2009
 

 
Petitioner :- Daya Ram
 
Respondent :- U.P. State Road Transport Corporation And Others
 
Counsel for Petitioner :- J.P. Singh
 
Counsel for Respondent :- L.D. Rajbhar,Ajeet Kumar Singh,Paras Nath Bind,S.C.
 

 
Hon'ble Abhinava Upadhya,J.

This Court by order dated 10.10.2014 had required the counsel for the Corporation to file supplementary affidavit bringing on record second enquiry report pursuant to which impugned order was passed.

Learned counsel appearing for the Corporation submits that he may be allowed some further time to file the aforesaid supplementary affidavit. Accordingly, two weeks' further time is allowed for filing supplementary affidavit.

List after the expiry of the aforesaid period.

Order Date :- 10.11.2014

SKM

Download the LatestLaws.com Mobile App