C/M Shri Seeta Ram Purva Madhyamik ... vs State Of U P And 2 Others
2019 Latest Caselaw 38 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 27896 of 2018
 

 
Petitioner :- C/M Shri Seeta Ram Purva Madhyamik Vidyalaya And Another
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Samarath Singh,Hritudhwaj Pratap Sahi,Sankalp Narain
 
Counsel for Respondent :- C.S.C.,Mrigraj Singh
 

 
Hon'ble Prakash Padia,J.

Vide order dated 8.2.2019 further time was granted to learned Standing Counsel as well as Mr. Mrigraj Singh, learned counsel for the respondent, to file counter affidavit but till date no counter affidavit has been filed by the respondents.

In the circumstances, two weeks and no more further time is granted to learned counsel for the respondents to file counter affidavit. Rejoinder affidavit may be filed within a week.

List on 27.3.2019 for admission/final disposal. Learned counsel for the petitioner is directed to inform Mr. Mrigraj Singh, learned counsel for the respondents regarding this order in writing within three days.

Order Date :- 22.2.2019

Pramod Tripathi