Nand Kishore vs State Of U.P. And Another
2016 Latest Caselaw 4539 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 6546 of 2016
 
Petitioner :- Nand Kishore
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Pankaj Misra,Pankaj Tripathi
 
Counsel for Respondent :- C.S.C.,Ram Sheel Sharma
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Ram Sheel Sharma has accepted notice on behalf of respondent no.2. On 18.02.2016, he was granted time to file counter affidavit and again on 17.03.2016 three weeks further time was granted to file counter affidavit. On 27.04.2016, two weeks further time was granted to file counter affidavit and lastly on 04.07.2016, three weeks further time was granted to file counter affidavit. In spite of time granted by this Court on several occasions, the respondent no. 2 has not filed the counter affidavit.

In the interest of justice, two weeks further time is granted to respondent no. 2 to file counter affidavit subject to payment of Rs.1000/- as cost to the counsel for the petitioner. If the counter affidavit is not filed by the next date, the respondent no. 2 shall be personally present in the Court along with record on 29.08.2016.

List this case on 29.08.2016.

Order Date :- 26.7.2016

AU