Ashok Singh vs Uppar District Judge/Spl. Judge ...
2015 Latest Caselaw 781 ALL

Citation : 2015 Latest Caselaw 781 ALL
Judgement Date : 29 May, 2015

Allahabad High Court

Ashok Singh vs Uppar District Judge/Spl. Judge ... on 29 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2877 of 2015
 

 
Petitioner :- Ashok Singh
 
Respondent :- Uppar District Judge/Spl. Judge (E.C. Act) & 8 Others
 
Counsel for Petitioner :- P.N. Kushwaha
 

 
Hon'ble Ashwani Kumar Mishra,J.

Submission is that Sufficient grounds have been brought on record to set aside the order of the trial court to proceed ex-parte against the defendant petitioner, yet the application has been rejected, which has occasioned failure of justice to the defendant petitioner.

Matter requires consideration.

Issue notice to respondent nos.3 to 9. Apart from normal mode of service, petitioner shall also take steps for service of notice by registered post, within a week. Office shall issue notice returnable at an early date. The respondents may file counter affidavit within four weeks. Petitioner will have two weeks thereafter to file rejoinder affidavit.

List thereafter.

Prayer for grant of interim relief would be considered on the next date of listing.

Order Date :- 29.5.2015

Anil