Smt. Vidyawati vs State Of U.P. Thru.Prin.Secy. ...
2018 Latest Caselaw 639 ALL

Citation : 2018 Latest Caselaw 639 ALL
Judgement Date : 17 May, 2018

Allahabad High Court

Smt. Vidyawati vs State Of U.P. Thru.Prin.Secy. ... on 17 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 3353 of 2017
 
Petitioner :- Smt. Vidyawati
 
Respondent :- State Of U.P. Thru.Prin.Secy. Deptt. Of Industry Lko.& Anr.
 
Counsel for Petitioner :- Ganga Singh
 
Counsel for Respondent :- C.S.C,Gaurav Mehrotra
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioner has submitted that despite the several opportunities being provided to the learned counsel for the opposite parties, no counter affidavit has been filed.

Learned counsel for the State-respondents and learned counsel appearing for the opposite party No.2 pray for and are granted three weeks' further time and no more to file their respective counter affidavits.

If the counter affidavits are filed, rejoinder affidavit may be filed within a period of one week thereafter.

List this case on 04.07.2018 within ten cases.

Order Date :- 17.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]