Vijay Laxmi Verma vs State Of U.P Thru Addl Chief Secy ...
2018 Latest Caselaw 2756 ALL

Citation : 2018 Latest Caselaw 2756 ALL
Judgement Date : 24 September, 2018

Allahabad High Court

Vijay Laxmi Verma vs State Of U.P Thru Addl Chief Secy ... on 24 September, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 15070 of 2018
 
Petitioner :- Vijay Laxmi Verma
 
Respondent :- State Of U.P Thru Addl Chief Secy Secondary Edu Lko & Ors
 
Counsel for Petitioner :- Ripu Daman Shahi,Balak Ram
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri R.D. Shahi, learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the State-respondents.

By means of order dated 23.05.2018, this Court was pleased to grant three weeks' time to file counter affidavit, but till date, no counter affidavit has been filed.

Therefore, learned Additional Chief Standing Counsel is granted two weeks' further time and no more to file counter affidavit. Rejoinder affidavit, if any, may be filed within a period of one week thereafter.

List this case in the week commencing 22.10.2018 within top ten cased.

Order Date :- 24.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]