Bali Ram Singh vs The State Of U.P.Through Secy ...
2017 Latest Caselaw 1412 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 3378 of 2004
 

 
Petitioner :- Bali Ram Singh
 
Respondent :- The State Of U.P.Through Secy Agriculutre And 4 Ors
 
Counsel for Petitioner :- Y.K.Misra,Girdhari Lal Shukla,Shashi Saurabh Tiwari
 
Counsel for Respondent :- C.S.C.,N.C.Mehrotra
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Condonation of delay and restoration applications are allowed. Writ petition is restored to its original number.

Learned counsel for petitioner has filed amended application and rejoinder affidavit today. Both the documents are taken on record.

Heard counsel for parties.

The amendment application is allowed with liberty to counsel for respondent to raise all the objections available against amendments proposed in writ petition including merits.

Learned counsel for petitioner is granted a week's time to submit amended copy of writ petition after serving copy upon counsel for respondents. Counsel for respondents are granted 3 weeks' time thereafter to file reply to amended writ petition.

List in second week of July, 2017.

Order Date :- 30.5.2017

psd

(Vivek Chaudhary,J.)