Vishnu Swaroop Singh vs State Of U.P. Thru Secy. Home And ...
2019 Latest Caselaw 2906 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9643 of 2019
 
Petitioner :- Vishnu Swaroop Singh
 
Respondent :- State Of U.P. Thru Secy. Home And Another
 
Counsel for Petitioner :- Lakshmana Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Lakshman Singh, learned counsel for the petitioner and Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

Dr. Udai Veer Singh, learned Additional Chief Standing Counsel has submitted that he has received complete instructions in the matter and also parawise comments, therefore, 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 one week thereafter.

List this petition in the week commencing 13.05.2019 as fresh.

The interim relief application of the petitioner may be considered on the next date.

In the meantime, if any selection is made, the same shall remain subject to final outcome of the writ petition.

Order Date :- 12.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]