Anup Singh vs U.O.I. Thru Secy.Ministry Of Home ...
2018 Latest Caselaw 1352 ALL

Citation : 2018 Latest Caselaw 1352 ALL
Judgement Date : 3 July, 2018

Allahabad High Court

Anup Singh vs U.O.I. Thru Secy.Ministry Of Home ... on 3 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 2742 of 2018
 
Petitioner :- Anup Singh
 
Respondent :- U.O.I. Thru Secy.Ministry Of Home Affairs New Delhi & Ors.
 
Counsel for Petitioner :- Vijay Dixit
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Rajesh Singh Chauhan,J.

List has been revised.

None appears on behalf of the opposite parties i.e. from the office of Assistant Solicitor General of India, however, Sri Vijay Dixit, learned counsel for the petitioner is present.

This Court has granted three weeks' time to file the counter affidavit vide order dated 13.02.2018, but no counter affidavit has been filed.

Four weeks' further time is granted to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a period of two weeks' thereafter.

List after expiry of the aforesaid period. Interim order, if any, to continue till the next date of listing.

Order Date :- 3.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]