Lal Ji vs State Of U.P.Thr.Secy Basic ...
2015 Latest Caselaw 4807 ALL

Citation : 2015 Latest Caselaw 4807 ALL
Judgement Date : 30 November, 2015

Allahabad High Court

Lal Ji vs State Of U.P.Thr.Secy Basic ... on 30 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4309 of 2008
 

 
Petitioner :- Lal Ji
 
Respondent :- State Of U.P.Thr.Secy Basic Educaiton And 4 Ors
 
Counsel for Petitioner :- A Sarif,Ashish Tripathi,Shikhar Anand
 
Counsel for Respondent :- C.S.C,Rajiv Singh Chauhan,Rakesh Kumar,Rakesh Kumar Tiwari,Shobhit Mohan Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Despite stop order, counter affidavit has not been filed by the Basic Education Officer. Today, a request for one week's further time has been sought.

In the ends of justice, one week further time is allowed for filing counter affidavit subject to deposit of Rs. 5000/- as cost by the District Basic Education Officer. The cost, so deposited, shall be remitted to Oudh Bar Association for purchase of books.

Order Date :- 30.11.2015

MH/-

Download the LatestLaws.com Mobile App