U.P.State Electricity Board ... vs The State Of U.P.Through Secy.
2015 Latest Caselaw 3319 ALL

Citation : 2015 Latest Caselaw 3319 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

U.P.State Electricity Board ... vs The State Of U.P.Through Secy. on 16 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4007 of 1998
 

 
Petitioner :- U.P.State Electricity Board Lucknow Through Chairman
 
Respondent :- The State Of U.P.Through Secy.
 
Counsel for Petitioner :- O.P.Srivastava,Amit Singh Bhadoria,Nand Kishore
 
Counsel for Respondent :- C.S.C.,Madhav Prasad,Nand Kishore,Sana Nasir,Shiv Kumar Yadav,Y.P. Yadav
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri S.K.Yadav, Advocate has apparently appeared on behalf of opposite party no. 3 and prays that he may be granted some time for filing objection to condonation of delay application filed by the petitioner.

Sri Amit Singh Bhadoria, learned Counsel for the petitioner submitted that objection has already been filed by earlier counsel Sri Nand Kishore on 6.2.2013.

At this stage Sri. S.K.Yadav, learned Counsel for the opposite party no.3 requested that some other date may be fixed for consideration of application of condonation of delay filed by the petitioner.

Appreciating the request of Sri S.K.Yadav, learned Counsel for the opposite party no.3 case is adjourned at the Cost of Rs. 1000/- which will be transmitted to the Oudh Bar Association for purchase of Books.

List this case on 3.11.2015 for consideration of the application of Condonation of Delay filed by the petitioner.

Order Date :- 16.10.2015

Arvind