Tripti Mohan vs Union Of India And 4 Others
2019 Latest Caselaw 3364 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 3676 of 2019
 

 
Petitioner :- Tripti Mohan
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Awadhesh Kumar Mishra
 
Counsel for Respondent :- A.S.G.I.,Dhananjay Awasthi,Rajesh Tripathi,Rohit Pandey
 

 
Hon'ble Prakash Padia,J.

Vide order dated 22.2.2019 learned counsel for the respondents No.1, no.2 and 3 were granted time to file counter affidavit and notices were issued to respondents no.4 and 5. Learned counsel for the petitioner was directed to take steps in order to serve the notice.

From perusal of the office report dated 17.4.2019, it is clear that till date no steps have been taken to serve the notice upon respondents no.4 and 5.

Today when the matter was taken up a request was made by the learned counsel for the petitioner to grant a week's further time to take steps in order to serve respondent nos.4 and 5.

As prayed a weeks further time is granted to learned counsel for the petitioner to take steps for service of notice upon respondents no.4 and 5.

Learned counsel for the respondents no.1, 2 and 3 is granted four weeks' further time to file counter affidavit. The same time is also granted to the respondents no.4 and 5 to file counter affidavit.

List in the first week of July, 2019 as and when I am sitting singly.

Order Date :- 23.4.2019

Pramod Tripathi