Amit Kumar And Others vs State Of U.P. And Others
2019 Latest Caselaw 2316 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 65974 of 2010
 

 
Petitioner :- Amit Kumar And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Krishan Ji Khare
 
Counsel for Respondent :- C. S. C.,K.M.Asthana,R.B. Trivedi
 

 
Hon'ble Prakash Padia,J.

Perused the office report dated 7.12.2010. From perusal of the same, it appears that the step was not taken by the learned counsel for the petitioners to serve the opposite party no.5.

In the interest of justice, as a last opportunity, ten days time is granted to the learned counsel for the petitioners to take the steps in order to serve the opposite party no.5.

List in the 2nd week of May, 2019.

Order Date :- 2.4.2019

Pramod Tripathi

Case :- WRIT - A No. - 65974 of 2010

Petitioner :- Amit Kumar And Others

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Krishan Ji Khare

Counsel for Respondent :- C. S. C.,K.M.Asthana,R.B. Trivedi

Hon'ble Prakash Padia,J.

After the aforesaid order was passed it transpires from perusal of the record that a counter affidavit has already been filed on behalf of respondent no.5 sworn by one Ajab Singh Yadav, Principal, Shri Sundar Singh Inter College, Ramgarh, Harchandpur, District Auraiya.

In the circumstances, aforesaid order is hereby recalled.

Since affidavits have already been exchanged between the parties, list on 8.5.2019 for final disposal.

Order Date :- 2.4.2019

Pramod Tripathi