Citation : 2015 Latest Caselaw 2873 ALL
Judgement Date : 1 October, 2015
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 26 Case :- WRIT - A No. - 59971 of 2006 Petitioner :- Tejveer Singh Respondent :- State Of U.P. And Others Counsel for Petitioner :- Y.D. Mishra,Pankaj Dubey,R.N. Pandey,Sanjay Mishra Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
This Court on 22 July 2014 had directed the office to trace out and restore the Counter Affidavit and the Rejoinder Affidavit filed in the present proceedings. Subsequently the petition itself came to be dismissed for want of prosecution, whereafter it was restored by order dated 19 August 2015. Today also the Counter Affidavit and the Rejoinder Affidavit are not on record.
Accordingly, let this petition be listed again after two weeks before the appropriate Court by which time the office shall trace out the Counter Affidavit and the Rejoinder Affidavit and/or take steps for reconstruction and completion of the records.
Order Date :- 1.10.2015
Arun K. Singh
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