Diwakar Singh vs State Of U.P. Thru. Spl. Secy. ...
2018 Latest Caselaw 3125 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 20404 of 2018
 
Petitioner :- Diwakar Singh
 
Respondent :- State Of U.P. Thru. Spl. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Himanshu Raghave,Durga Prasad Shukla,Rakesh Kumar Singh,Rishi Raj
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Avdhesh Shukla,Deepak Singh,Pramod Kumar,Seemant Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned Additional Chief Standing Counsel prays for and is granted three weeks' further time and no more to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.

Sri Awadhesh Kumar Shukla, Sri Omkar Singh, Sri Amit Kumar Singh Bhadauria and Sri Amarendra Nath Tripathi, Advocates are intending to file impleadment applications, the same may be filed in the Registry.

Learned counsel for the petitioner may file objection against the impleadment applications within a period of one week after filing the said applications.

It has been intimated at the bar that some impleadment applications have already been filed, which are pending for disposal.

Learned counsel for the petitioner is permitted to file objections against the said applications within a period of one week.

List in the week commencing 12.11.2018. On the said date, the impleadment applications shall be disposed of finally.

Learned counsel for the parties have submitted that if the pleadings are exchanged by the next date of listing, the matter may be heard finally.

Therefore, it is provided that if the pleadings are exchanged by the next date of listing, the matter may be heard finally.

Order Date :- 8.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]