Girraj vs State Of U.P. And 2 Ors.
2019 Latest Caselaw 260 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 58022 of 2016
 

 
Petitioner :- Girraj
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Anoop Trivedi
 
Counsel for Respondent :- C.S.C.,Ashok Kumar
 

 
Hon'ble Prakash Padia,J.

On 06.2.2019 following order was passed by this Court:-

"Vide order dated 6.1.2017 learned Standing Counsel on behalf of respondent no.1 and Sri Ashok Kumar, learned counsel, on behalf of respondent nos.2 and 3 were granted two weeks' time to file counter affidavit. More than two years have already been lapsed till date no counter affidavit has been filed.

In the circumstances, learned counsel for the respondents are granted three weeks further time to file counter affidavit.

List on 27.2.2019. In case counter affidavit is not filed on or before the next date fixed in the matter, District Basic Education Officer, Banda, will remain present in the Court on the date fixed in the matter.

Learned counsel for the petitioner is directed to inform learned counsel for the respondents in writing regarding the order passed today by Monday."

Today when the matter was taken up, it is contended by Mr. Ashok Kumar, learned counsel for the respondent no.3 that due to his personal difficulties, he was not able to file counter affidavit. Now he will file the counter affidavit within a week.

On the request made by him the matter is adjourned for one week.

List on 07.3.2019. If on or before the said date counter affidavit is not filed, the District Basic Education Officer, Banda, will remain present before this Court.

Order Date :- 27.2.2019

Pramod Tripathi