Smt. Vidyawati vs State Of U.P. Thru.Prin.Secy. ...
2018 Latest Caselaw 2816 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
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.

List revised.

Sri Ganga Singh, learned counsel for the petitioner is present while out of station slip has been given on behalf of Sri Gaurav Mehrotra, learned counsel for the opposite parties.

Sri Ganga Singh, learned counsel for the petitioner has drawn attention of this Court towards order dated 17.05.2018 whereby this Court had granted three weeks' time and no more to file counter affidavits, but till date, no counter affidavits have been filed.

List this petition on 11.10.2018.

The opposite parties may file counter affidavits by the next date of listing and if counter affidavits are not filed by the next date of listing, the Managing Director, Pradeshiya Industrial & Investment Corporation of Uttar Pradesh Ltd., Lucknow shall appear in person on the date fixed along with record to assist the Court.

Order Date :- 25.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]