Ram Dev Singh vs State Of U P Thr.Secy.Madhyamik ...
2015 Latest Caselaw 4710 ALL

Citation : 2015 Latest Caselaw 4710 ALL
Judgement Date : 27 November, 2015

Allahabad High Court

Ram Dev Singh vs State Of U P Thr.Secy.Madhyamik ... on 27 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5956 of 2009
 

 
Petitioner :- Ram Dev Singh
 
Respondent :- State Of U P Thr.Secy.Madhyamik Education U P The Civil
 
Counsel for Petitioner :- Pt S Chandra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Despite notice to the opposite parties, in pursuance to the order dated 17.9.2009, no Counter Affidavit has been filed by the opposite parties, because of which this Court is unable to proceed in the matter.

Taking a serious view of the matter, opposite party no. 2 to 6 are directed to appear before this Court to explain why the Counter Affidavit has not been filed.

List this case on 10.12.2015.

Learned Standing Counsel is directed to communicate this order to opposite party nos. 2 to 6.

Order Date :- 27.11.2015

Arvind

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