Kishan Lal Ecn 26427 Officers ... vs Chairman & Managing Director Bank ...
2018 Latest Caselaw 3897 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE BENCH No. - 288 of 2014
 
Petitioner :- Kishan Lal Ecn 26427 Officers Mmgs-Ii
 
Respondent :- Chairman & Managing Director Bank Of Baroda B C C Mumbai & O
 
Counsel for Petitioner :- Vishwanath Pratap Singh
 
Counsel for Respondent :- Prashant K. Srivastava
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

Sri Vishwanath Pratap Singh, learned counsel for the petitioner is present while Sri Prashant Kumar Srivastava, learned counsel for the opposite parties is not present nor any request for adjournment of the case has been made.

Learned counsel for the petitioner has submitted that vide order dated 13.02.2014, this Court was pleased to grant four weeks' time to file counter affidavit, but till date, no counter affidavit has been filed by the respondents.

Learned counsel for the petitioner presses urgency in the matter.

Accordingly, three weeks' further time and no more is granted to the respondents to file counter affidavit.  Thereafter, rejoinder affidavit, if any, may be filed within one week.

List this petition on 03.01.2019.

If the counter affidavit is not filed within the time stipulated, the General Manager, Bank of Baroda, U.P. & Uttarakhand Zone, Baroda House, Gomti Nagar, Lucknow (opposite party No.3) shall appear in person along with record not only to assist the Court but also to explain the reasons as to why the counter affidavit has not been filed in this petition for about four year and nine months despite specific time being granted vide order dated 13.02.2014.

Learned counsel for the petitioner shall communicate this order to the learned counsel for the respondents in writing within a week.

Order Date :- 22.11.2018

Suresh/

[Rajesh Singh Chauhan,J.]