Satya Veer vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 2697 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9329 of 2019
 
Petitioner :- Satya Veer
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home. Deptt. Lko & Others
 
Counsel for Petitioner :- Virendra Singh,Ashok Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

In compliance of order dated 04.04.2019, the learned Additional Chief Standing Counsel has submitted that he has received complete instructions in the matter and the case of the petitioner is distinguishable from the case of Smt. Premlata vs. State of U.P. & others; Special Appeal Defective No.620 of 2018.

Learned Additional Chief Standing Counsel has prayed that he may be granted atleast two weeks' time to file the counter affidavit.

Let the counter affidavit be filed within a period of two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 13.05.2019 within top ten cases.

Order Date :- 9.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]