Shyam Bahadur Singh vs D.I.O.S. & Others
2017 Latest Caselaw 6729 ALL

Citation : 2017 Latest Caselaw 6729 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Shyam Bahadur Singh vs D.I.O.S. & Others on 10 November, 2017

Bench: Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- WRIT - A No. - 36097 of 1995
 

 
Petitioner :- Shyam Bahadur Singh
 
Respondent :- D.I.O.S. & Others
 
Counsel for Petitioner :- A.B. Maurya,K.K.Pandey,Shashi Prakash Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.

The petitioner has filed two applications i.e. Civil Misc. Impleadment Application No. 120721 of 2016 and other is Civil Misc. Amendment Application No. 120719 of 2016. Earlier time was granted vide order dated 26.05.2016 to the learned Standing Counsel to file counter affidavit to the aforesaid applications, but no counter affidavit has been filed. Two weeks and no more time is granted to the State to file counter affidavit to the impleadment application as well as amendment application.

List immediately thereafter.

The counsel for the petitioner shall inform to the office of Chief Standing Counsel about the aforesaid order.

Order Date :- 10.11.2017

Ishan