Abhishek Prabhakar Awasthi S/O ... vs The New India Assurance Company ...
2015 Latest Caselaw 3248 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 7179 of 2009
 

 
Petitioner :- Abhishek Prabhakar Awasthi S/O Sri Ram Shanker Awasthi
 
Respondent :- The New India Assurance Company Limited And Others
 
Counsel for Petitioner :- Ravi Nath Tilhari
 
Counsel for Respondent :- Jitendra Narain Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Reply to the Supplementary Rejoinder Affidavit filed by the opposite parties is taken on record.

Respondents have moved C.M.Application No. 26870 of 2014 for extension of time for concluding disciplinary proceedings.

From the perusal of the record, it transpires that vide order dated 30.3.2009  passed in Writ Petition N. 1963 (SS) of 2009, the respondents were directed to conclude the inquiry within a period of four months. Therefore, the application for extension of time has wrongly been filed in the instant writ petition.

Accordingly, the aforesaid application is rejected as not pressed with liberty to file fresh application in the above referred writ petition.

Order Date :- 15.10.2015

MH/-