Suresh Chandra Pandey vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 2814 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 16280 of 2017
 
Petitioner :- Suresh Chandra Pandey
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Agriculture & Ors.
 
Counsel for Petitioner :- Kripa Shankar Shukla
 
Counsel for Respondent :- C.S.C.,Manik Sinha
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

By means of order dated 04.09.2018, this Court had granted two weeks' time and no more time to the learned Standing Counsel to file counter affidavit but the counter affidavit has not been filed despite the aforesaid stop order.

However, the learned Standing Counsel has prayed that one week further time may be granted to file counter affidavit.

List this petition on 03.10.2018 to enable the learned Standing Counsel to file counter affidavit and if counter affidavit is not filed by the next date of listing, the Principal Secretary, Department of Agriculture Education and Research, Government of U.P., Civil Secretariat, Lucknow shall appear in person along with record to explain the reasons as to why despite the stop order being passed by this Court, no counter affidavit has been filed.

Order Date :- 25.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]