Dharmendra Kumar vs District Collector/Magistrate ...
2019 Latest Caselaw 2411 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 21785 of 2017
 

 
Petitioner :- Dharmendra Kumar
 
Respondent :- District Collector/Magistrate And Anr.
 
Counsel for Petitioner :- Munna Prasad Yadav,Gulab Chandra Tiwari
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

Vide order dated 11.9.2018 Mr. B. P. Singh, learned counsel for the respondent no.2/District Basic Education Officer, Azamgarh, was granted time to file counter affidavit but till date no counter affidavit has been filed.

In the circumstances, three weeks further time is granted to learned counsel for the respondent no.2/District Basic Education Officer, Azamgarh to file counter affidavit.

List on 29.4.2019. If on or before the said date, no counter affidavit is filed, the respondent no.2/District Basic Education Officer, Azamgarh, will remain present before this Court on the said date.

Learned counsel for the petitioner is directed to inform learned counsel for the respondent no.2 regarding this order in writing by Monday.

Order Date :- 3.4.2019

Pramod Tripathi