Nagendra Kumar vs State Of U.P. Thro. Sec. To Govt. ...
2015 Latest Caselaw 3403 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4939 of 2006
 

 
Petitioner :- Nagendra Kumar
 
Respondent :- State Of U.P. Thro. Sec. To Govt. Energy, Pratapgarh & Ors
 
Counsel for Petitioner :- Ghanshyam Yadav,Anuroodh Srivastava
 
Counsel for Respondent :- S. Dixit,Gaurav Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

By means of the order dated 1.9.2015, one month and no more time was granted to file counter affidavit. Today a request has been made on behalf of Sri Gaurav Mishra, learned Counsel for the opposite party for adjournment of the case as Sri Gaurav Mishra is out of station.

Learned Counsel for the petitioner informs that Counter affidavit has not been filed despite stop order.

It appears that the opposite parties are interested to delay the proceedings of the present case.

Taking a serious view of the matter, Chairman of U.P. Power Corporation is directed to appear before this Court to explain as to why the Counter Affidavit has not been filed in this matter despite the stop order.

List this case on 16.11.2015.

Order Date :- 26.10.2015

Arvind