Yagya Deo Tripathi vs State Of U.P.Through Secy.
2015 Latest Caselaw 4208 ALL

Citation : 2015 Latest Caselaw 4208 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Yagya Deo Tripathi vs State Of U.P.Through Secy. on 18 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5014 of 1998
 

 
Petitioner :- Yagya Deo Tripathi
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- M.S.Rathore,Madan Mohan Pandey,Ram Dheeraj Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Vinod Kumar Singh, Advocate filed Vakalatnama on behalf of opposite party no.3, the same is taken on record.

Learned Standing Counsel informs that the Counter Affidavit has been filed in the month of March, 1999, but till date no Rejoinder Affidavit has been filed and the petitioner is enjoying the salary on the basis of interim order passed by this Court.

Learned Counsel for the petitioner prays for and is granted two weeks' time for filing Rejoinder Affidavit subject to deposit of Rs. 2000/-(Two thousand) in the Registry and the same shall be transmitted to Oudh Bar Association for purchase of books.

Order Date :- 18.11.2015

Arvind