Anupam Tripathi vs State Of U.P.Through Its Secy. ...
2019 Latest Caselaw 212 ALL

Citation : 2019 Latest Caselaw 212 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Anupam Tripathi vs State Of U.P.Through Its Secy. ... on 26 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2091 of 2012
 

 
Petitioner :- Anupam Tripathi
 
Respondent :- State Of U.P.Through Its Secy. Secondary Edu.Lko.And Ors.
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

This Court had passed the following order on 14.02.2019:

"Learned Standing Counsel states that she has received the comments/instructions. She prays for and is granted three day's time to file counter affidavit. One weeks' time thereafter shall be available to the learned counsel for the petitioner to file rejoinder affidavit.

List immediately thereafter."

Sri Anil Chaubey, learned Standing Counsel prayed further time to file counter affidavit as he has informed that despite repeated letters written, nobody is responding from the department for preparation and filing of counter affidavit.

On his request, two weeks and no more further time is granted.

List in week commencing 11.03.2019.

Order Date :- 26.2.2019

psd