Champa Industrial Training ... vs State Of U.P. & 2 Others
2014 Latest Caselaw 6354 ALL

Citation : 2014 Latest Caselaw 6354 ALL
Judgement Date : 11 September, 2014

Allahabad High Court

Champa Industrial Training ... vs State Of U.P. & 2 Others on 11 September, 2014

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 36345 of 2014
 

 
Petitioner :- Champa Industrial Training Institute Thru' Principal & 3 Ors
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- S.P. Singh,B.B. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Learned standing counsel was directed to file counter affidavit on behalf of respondents by the order dated 17.7.2014. Thereafter on 12.8.2014, three weeks and no more time was allowed to file counter affidavit, but till date no counter affidavit has been filed.

Learned standing counsel submits that he has sent information to the respondents, but no response have been received as yet.

In view of the above, list this matter on 8.10.2014. By which date, if no counter affidavit is filed, respondent no. 2 will appear in person before the Court alongwith relevant records to assist the Court.

Order Date :- 11.9.2014

SKS