Rajendra Kumar Sharma vs State Of U.P. And 2 Others
2016 Latest Caselaw 3109 ALL

Citation : 2016 Latest Caselaw 3109 ALL
Judgement Date : 27 May, 2016

Allahabad High Court

Rajendra Kumar Sharma vs State Of U.P. And 2 Others on 27 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 25220 of 2016
 

 
Petitioner :- Rajendra Kumar Sharma
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rakesh Pande
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel appears for respondent no.1.

Issue notice to respondent nos. 2 and 3 returnable at an early date. Notice will indicate that the matter will be listed on 29.08.2016. The said respondents may file their counter affidavit within three weeks from the date of receipt of the notice.

Steps be taken within ten days.

Learned Standing Counsel may also file counter affidavit within the aforesaid period.

List this case on 29.08.2016.

The matter relates to the reduction of pension amount of the petitioner. It is made clear that in case the counter affidavit is not filed by the next date, the Court shall pass an appropriate order on the basis of the material available on record.

Order Date :- 27.5.2016