Subas Chand Rajbhar vs State Of U.P. And 3 Others
2016 Latest Caselaw 1524 ALL

Citation : 2016 Latest Caselaw 1524 ALL
Judgement Date : 19 April, 2016

Allahabad High Court

Subas Chand Rajbhar vs State Of U.P. And 3 Others on 19 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 10085 of 2016
 

 
Petitioner :- Subas Chand Rajbhar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Awadesh Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel was granted time to file counter affidavit on 03.03.2016.

He prays further time to file counter affidavit.

The matter relates to compassionate appointment.

Two months further and no more time is granted to file counter affidavit.

List this case on 20.07.2016 among top ten cases with liberty to make a mention on the next date to take up the case out of turn.

It is made clear that if on the next date the counter affidavit is not filed, the petition shall be disposed of finally on the basis of the material available on record.

Order Date :- 19.4.2016

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